Section 23 in Bombay Wild Animals and Wild Birds Protection Act, 1951
23. Inquiry by Collector. -
The Collector shall take down in writing all statements made under section 22 and shall at some convenient place inquire into all claims duly referred under that section and the existence of any rights mentioned n section 20 or 21 and not claimed under section 22 so far as the same may be ascertainable from the records of Government and the evidence of any persons likely to be acquainted with the same.
