Section 9(1) in The Maharashtra Gramdan Rules, 1966
(1)After expiry of a period of forty-five days, from the date of publication of a declaration under rule 8 the Collector shall inquire and ascertain :-(a)whether the person, making the declaration -(i)has a prima-facie right, title or interest in the declaration;(ii)is legally competent to make the declaration;(b)whether the persons, who raised objections, have a right, title or interest in the land;(c)whether there are encumbrances on the land; including arrears of land revenue or any other Government dues.
