7. Determination of permissible area and surplus area.
- On receipt of form A, the Collector shall, after satisfying himself as to the correctness of the entries made therein, and after giving an opportunity to the landowner, mortgagee with possession or tenant, as the case may be, of being heard and after making such enquiry as he may deem necessary by an order, determine the permissible area and the surplus area of a landowner or mortgagee with possession or the tenant, as the case may be. A copy of such order shall be endorsed to the circle Revenue Officer.
