Section 17(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(1)For holding an enquiry under section 14, the Collector shall cause public notice, in the prescribed form, to be given at convenient places in the village or villages in which the land comprised in the holding is situate, specifying in the notice the land in respect of which enquiry is to be held to ascertain the surplus land (if any) held by the person [for family unit] [These words were inserted by Maharashtra 21 of 1975, Section 11(1).], and calling upon all persons interested in the land to submit to the Collector their objections within a period of [fifteen days] [These words were substituted for the words 'one month' by Maharashtra 2 of 1976, Section 8(a).] from the date of publication of the notice. [Where a public notice has been given as provided in this sub-section, then the holder and all persons who are interested in the land shall be deemed to have been duly informed of the contents of such notice. If in the course of any proceedings a question arises whether a person was duly informed of the contents of the notice given in pursuance of this sub-section, the publication of notice in the manner provided in this sub-section shall, not withstanding anything contained in subsection (2), be conclusive proof that he was so informed of the contents of such notice.] [This portion was inserted by Maharashtra 2 of 1976, Section 8(b).]
