Section 37(2) in The Bombay Land Revenue Code, 1879
(2)[ Where any property or any right in or over any properties is claimed by or on behalf of [the [Government] [The original Section 37 was numbered as sub-section (1) of section 37 sub-sections (2) and (3) were added by Bombay II of 1912, section 1.] or by any person as against [the [Government] [The words 'the Crown' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.]], it shall be be lawful for the Collector or a survey officer, after formal inquiry of which duo notice has been given, to pass an order deciding the claim.]
