Section 10(5) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(5)After the expiry of the period referred to in sub-rules (3) and (4), the Collector or the authorised officer -(a)shall consider -(i)the objections, if any, received in relation to the matters provided in the provisional statement;(ii)new applications received for grant of land in pursuance of notice issued under sub-rule (3); and(iii)the suggestions or recommendations submitted by the District Deputy Registrar of Co-operative Societies under sub-rule (4), and(b)shall, after holding such further inquiry as he may deem fit, and after ascertaining the requirements of persons under sub-rule (6), amend or modify, if necessary, any entry in the provisional statement, and draw up a final statement in Form XII.
