(1)If there is any dispute about any of the properties referred to in section 58(1), the person concerned may apply to the Collector for settlement of such dispute specifying in the application the following particulars:-(a)The name, parentage and address of the applicant.(b)The details of the property.(c)The nature of the dispute.(d)The name and address of the person who disputes the claim.(2)The Collector shall call upon the opposite party to submit his objection, if any, and settle the dispute after summary inquiry.(3)The Collector may transfer the application to any other officer subordinate to him to settle any such dispute.(4)Nothing in this rule shall deprive any person 27 aggrieved by the order of the Collector or the officer specified in sub-rule (3) or of the revisional court passed under section 58(2) to establish his claim by means of a suit before the competent court.(5)If there are a number of applicants for the permission under this chapter, the preference for allotment of land for agricultural purpose will applies. However, if the applicant has abutting house or fields first preference shall be given to such applicant.Chapter-VIII Management of Properties of Gram Panchayat or Other Local Authorities
