Section 4 in The Maharashtra Land Revenue (Inclusion of Certain Bhumidharis in Occupants-Class I, Permission) Rules, 1968
4. Hearing of application.
(1)On the date fixed for hearing or any other date to which the hearing may be adjourned, the Collector shall, after examining the applicant and any [other party interested] [No. UNF. 1567 (I) R., 31.12.1968, M.G.G., Part 4-B, Ex. 31.12.1968, page 1128] (if any) and hearing the evidence adduced, if any, record his findings thereon. If the Collector comes to conclusion, that the applicant is entitled to be declared as occupant-class I, he shall record a preliminary order in that behalf, and shall specify in that order the arrears land revenue in respect of the land, if any and order the applicant to [deposit the arrears of land revenue, if any, and an amount equal to] [No. UNF. 1567 (I) R., 31.12.1968, M.G.G., Part 4-B, Ex. 31.12.1968, page 1128] three times the land revenue for the time being assessed on the land; and if the land adjoins a Government forest, the Collector shall also order the applicant to get the land demarcated under the Code.(2)A copy of the order shall be communicated to the applicant.
