Section 10 in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970
10. Report to be forwarded to the State Government.
- After the expiry of the three months from the date of the notice published under sub-section (2) of Section 97, the Collector shall as soon as may be forward the settlement report and the objections, if any, received by him together with his remarks thereon to the Settlement Commissioner who shall send them with his own remarks to the Commissioner of the Division. The Commissioner shall then, submit them to the State Government with his own remarks and recommendations.
