Section 14 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
14. Power of Collector to hold enquiry.
(1)As soon as may be after the expiry of the period referred to in section 12, or,the further period referred to in sub-section (2) of section 13, the Collector shall, [either suo motu whether or not a return had been filed or] [These words were inserted by Maharashtra 21 of 1975, Section 8.] on the basis of the returns submitted to him under either of those sections, and such record as he may consider it necessary to refer to, hold an enquiry in respect of every person [or family unit] [These words were inserted by Maharashtra 21 of 1975, Section 8.] holding land in excess of the ceiling area, and shall, subject to the provisions of this Chapter, determine the surplus land held by such person [for family unit] [These words were inserted by Maharashtra 21 of 1975, Section 8.].(2)[ Where a person or family unit holds land in two or more talukas of the same district, the enquiry shall be held by such officer or authority exercising the powers of the Collector whom the Collector-in-charge of the district may by order in writing designate.] [Sub-section (2) was substituted by Maharashtra 2 of 1976, Section 7.](3)Where a person [or family unit] [These words were inserted by Maharashtra 21 of 1975, Section 8.] holds land in two or more districts of the same division, the enquiry shall be held by the Collector whom the Commissioner may, by order in writing, designate.(4)Where a person [or family unit] [These words were inserted by Maharashtra 21 of 1975, Section 8.] holds lands in different divisions, the enquiry shall be held by the Collector whom the State Government may, by order in writing, designate.(4A)[ Where a person holding land in an industrial undertaking, the enquiry may be held by the Collector whom the State Government may, by order in writing, designate.] [Sub-section (4A) was inserted by Maharashtra 13 of 1962, Section 3.](5)The Collector so designated, shall for the purposes of the enquiry, be competent to exercise jurisdiction under this Act in respect of such person [or family unit] [These words were inserted by Maharashtra 21 of 1975, Section 8.] and the lands held by him [or it] [These words were inserted by Maharashtra 21 of 1975, Section 8.].
