(3B)On receipt of the copy of the public notice and the statement from the Land Tribunal under Sub-section (3A), the village committee, or each of the village committees shall, after such inquiry as may be prescribed, advice the Land Tribunal in respect of the following matters, namely:-(a)The names and address of the landowner, the intermediaries, if any, and the cultivating tenant;(b)the names and address of all other persons interested in the land;(c)such particulars as are necessary for the identification of the land comprised in the holding, as may be prescribed;(d)the value of encumbrances subsisting or claims for maintenance or alimony charged on the right, title and interest of the landowner and intermediaries, if any;(e)the amount due to the holders of encumbrances or the persona entitled to maintenance or alimony and the order of priority in which the amount is payable; and(f)such other matters as may be prescribed.]
