Section 4(1) in The Maharashtra Land Revenue Farm Building (Erection, Renewal, Reconstruction, Alteration, Additions, etc.) Rules, 1989
(1)The collector on receipt of the said application,--(a)shall acknowledge the receipt of the application within seven days;(b)may return the3 application if it is not made by the holder or as the case may be, by any other person referred to in sub-section (1) of section 41 of the Code, or if the application is not made in accordance with the form prescribed;(c)May, after due enquiry either grant the permission on such terms and conditions as laid down in rule 5 or refuse the permission applied for after recording in writing the reason for refusal.
