Section 21(3) in The Maharashtra Private Forests (Acquisition) Act, 1975
(3)After hearing the objections, if any, of the owner and other persons and considering any evidence that they may produce in support of the same, the Collector, or as the case may be, the authorised officer shall submit his report to the State Government, along with the objections, proceedings and his opinion whether the tract of land should or should not be declared to be a private forest.
