Section 4(1) in The Maharashtra Revenue Patels (Abolition of Office) Act, 1962
(1)If any question arises -(a)whether any grant is patel watan;(b)whether any land is watan land;(c)whether any person is a watandar, or representative watandar;(d)whether any watan land is assigned for the remuneration of the officiator;(e)whether any person is an authorized holder or unauthorized holder,the Collector shall, after giving the party affected a opportunity of being heard and after holding an inquiry, decide the question.
