Section 21B(3) in The Pepsu Tenancy and Agricultural Lands Rules, 1958
(3)Where, in the case of a landowner, additional copies of Forms VII-C and VII-E, and, in the case of a tenant, additional copies of VII-D and VII-E, have been received by the Collector under sub-rule (4) of rule 21-A, the Collector shall, after holding such enquiry as he thinks fit, return them to the Collector from whom they were received along with Form VII-A or Form VII- F, in the case of a landowner and Form VII-B or VII-G, in the case of a tenant, as the case may be.]
