Section 7 in The Maharashtra Land Revenue (Inclusion of Certain Bhumidharis in Occupants-Class I, Permission) Rules, 1968
7. Delegation of powers.
- The Collector may delegate his power conferred upon him under these rules to a Sub-Divisional Officer.Form 'A'Proclamation(See Rule 3)Before ........................... At ...........................Shri ............................ Son of Shri .............................. Occupant-Class II of VillageSettlement No. ........................... talukaDistrict ........................... has made an application under clause (c) of sub-section (2) of section 29 of the Maharashtra land Revenue Code, 1966 (Maharashtra XLI of 1966) that he should be included in Occupants-Class I of the land comprised in Survey No./ Kshara No. ........................... consisting of ........................... (specify area) ........................... of village ........................... Taluka ............................ district ........................... and the date for hearing the application has been fixed on ........................... 19 ............................. at ........................... [here specify the time] [No. UNF. 1567 (I) R., 31.12.1968, M.G.G., Part 4-B, Ex. 31.12.1968, page 1128.] ............................ at ..............................It is hereby announced that all persons, who are interested in the said land or who have any objection to lodge against such permission being granted are hereby informed that should appear either personally or through a legal practitioner or agent on the said date me and state their objection, if any, for my consideration.[Given under my hand and seal] [No. UNF. 1567 (I) R., 31.12.1968, M.G.G., Part 4-B, Ex. 31.12.1968, page 1128.]Dated the 19Collector,(Seal of the Collector)Form 'B'Declaration as Occupant - Class I(See Rule 5)I ............................. permit ............................ Son of shri ............................. Occupant-Class II of village ........................... settlement No. ............................. Saza No. ............................ Taluka ............................ district ........................... to be included in Occupants-Class I under clause (c) of sub-section (2) of section 29 of the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966) in respect of land detailed in the Schedule hereto.
