Section 11 in Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953
11. Enquiry by Mamlatdar.
- If, after hearing the person on whom a notice is served under section 10 and after making such further inquiries as are considered necessary, the Mamlatdar is satisfied that the provisions of this Act are contravened in respect of any occupancy, he shall pass an order imposing such penalty as he considers necessary, under the provisions of section 6.
