Section 6(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(3)If an application is made to the Collector by any person whose name is included in the list or any other person interested, within the aforesaid period disputing the correctness or omission of any entry, the Collector shall decide the dispute after holding such enquiry as he deems fit. The Collector shall then amend the entries in the list in accordance with the decision given by him and shall publish the corrected list for the information of all concerned in the manner laid down in sub-clause (2) The list so published, shall be final :Provided that, the State Government may, suo motu at any time or on an application made to it by any person aggrieved by such decision within one month of such publication, call for the record of the proceedings and may revise the decision of the Collector as it may deem fit, and the list shall be deemed to be amended accordingly.
