(1)In making the summary inquiry provided for under Section 11, the Tahsildar shall ascertain whether,-(a)the donor filing the declaration has prima facie a right, title or interest in the land specified in the declaration;(b)the donor is legally competent to make the donation; and(c)the land is vacant:Provided that in those cases where the land donated is subject to a subordinate tenure or in the occupation of any other person, it shall be deemed to be vacant, if the subordinate tenure-holder or the person in occupation agrees in writing to the donation of this land and is prepared to vacate it in favour of the grantee or the Committee.(2)The Tahsildar shall, before hearing the objections filed under Section 11, give notice to the declarant, the objector and the Gaon Panchayat concerned free of charge in the form shown in Appendix V in which grants of parti qadim and having made such enquiry as he deems fit, record his findings.(3)The objections under sub-section (1) of Section 11 shall be in writing and follow the law of pleading.
