Section 17 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
17. Notice to persons affected by enquiry under section 14.
(1)For holding an enquiry under section 14, the Collector shall cause public notice, in the prescribed form, to be given at convenient places in the village or villages in which the land comprised in the holding is situate, specifying in the notice the land in respect of which enquiry is to be held to ascertain the surplus land (if any) held by the person [for family unit] [These words were inserted by Maharashtra 21 of 1975, Section 11(1).], and calling upon all persons interested in the land to submit to the Collector their objections within a period of [fifteen days] [These words were substituted for the words 'one month' by Maharashtra 2 of 1976, Section 8(a).] from the date of publication of the notice. [Where a public notice has been given as provided in this sub-section, then the holder and all persons who are interested in the land shall be deemed to have been duly informed of the contents of such notice. If in the course of any proceedings a question arises whether a person was duly informed of the contents of the notice given in pursuance of this sub-section, the publication of notice in the manner provided in this sub-section shall, not withstanding anything contained in subsection (2), be conclusive proof that he was so informed of the contents of such notice.] [This portion was inserted by Maharashtra 2 of 1976, Section 8(b).](2)The Collector shall serve notice to the same effect on the holder, and all other persons who are known or believed to be interested in the land, calling upon them to appear before him personally or through an agent on a date and at a time and place (such date not being earlier than fifteen days after the issue of notice) to be stated in the notice.(3)The notices under sub-section (2) may also call upon the holder-(a)to state any objections or suggestions to the particulars given in the notice;(b)how cause, where necessary, why-(i)[ any land transferred in contravention of the provisions of section 8, or any land transferred during the period specified in clause (a) of sub-section (1) of section 10, or any land partitioned in contravention of the provisions of section 11, should not be taken into consideration in calculating the ceiling area, as provided in sub-section (1) of section 10 or section 11; [Sub-clauses (i) and (ii) were substituted by Maharashtra 21 of 1975, Section 11(2)(a).](ii)any land acquired in wilful contravention of section 9 should not be forfeited, as provided by sub-section (3) of section 10;](iii)any land held in excess of the ceiling area should not be forfeited to the State Government as provided by sub-section (3) of section 13;(iv)any land referred to in sub-section (2) of section 10 or in section [11A] [These figures were substituted for the figures '11' by Maharashtra 21 of 1975, Section 11(2)(b).] held by him should not be deemed to be surplus land as provided in that sub-section or in section [11A] [These figures were substituted for the figures '11' by Maharashtra 21 of 1975, Section 11(2)(b).];(c)to state the land to be retained by the holder under section 16; and to furnish to the Collector in the prescribed form, the prescribed particulars of the land so to be retained.[Explanation. - Subject to the provisions of this Act and of the Amending Act, 1972, in this section and in the following provisions of this Act, the expression "holder" unless the context requires otherwise, includes a family unit.] [This explanation was added by Maharashtra 21 of 1975, Section 11(3).]
