Section 6(1) in The Maharashtra Land Revenue Restoration of Occupancy (Unauthorisedly Transferred by Occupants Belonging to Scheduled Tribes) Rules, 1969
(1)On the date fixed in the notice and proclamation issued under Rule 5 or any other date to which the proceedings may be adjourned the collector shall consider the objection to the applicant's claims for being placed in possession of the occupancy, and record his findings thereon.
