Section 20 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
20. Manner of considering claim of landlord to land under section 19.
(1)For the purpose of deciding the extent of land which should be restored to the possession of the landlord under section 19, the Collector shall issue a notice calling upon the landlord,-(a)to state his claim for restoration of possession of such surplus land for the purpose of that section;(b)to show cause why the balance of such should not be deemed to be surplus land.(2)Such notice shall require the landlord to appear personally or by agent before the Collector on the date, and at the time and place therein mentioned (such date [not being later than fifteen days] [These words were substituted for the words 'not being earlier than fifteen days' by Maharashtra 2 of 1976 Section 9.] after the issue of the notice).(3)On the date fixed under sub-section (2), or on any other day or days to which the inquiry is adjourned, the Collector shall, after hearing the landlord or his agent and any other person interested in the surplus land and who are present, and after considering any evidence adduced, ascertain-(a)Whether the landlord is entitled to restoration of the possession of the whole or any part of such surplus land if so, the area and other particulars of such land; and(b)whether the balance of any such land shall be surplus land, and if so, the extent and particulars of such land.
