Section 3 in The Maharashtra Land Revenue Restoration of Occupancy (Unauthorisedly Transferred by Occupants Belonging to Scheduled Tribes) Rules, 1969
3. Service of notice.
- After receipt of the application, and after verifying from his records, if the Collectors thinks there is reasonable ground for believing that the Collector's sanction was not taken for the transfer (which grounds he shall record in writing), the Collector shall cause notice in Form A to be served on the transferor (if he is not applicant) and on the transferee, calling upon them to show cause why the transfer should not be set aside and the notice shall specify the date for hearing the application.
