Section 15(2A) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2A)[ The Mamlatdar shall in respect of the surrender verified under subsection (1), hold an inquiry and decide whether the landlord is entitled under subsection (2) to retain the whole or any portion of the land so surrendered, and specify the extent and particulars in that behalf.] [This section was inserted by Bombay 13 of 1956, Section 11.]
