Section 8(5) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(5)After the panchanama is made, the authorised officer-shall take over possession of the land from the holder. If the holder fails to be present at the appointed time and place, the officer shall take over possession of the surplus land in the presence of the panchas, and make a panchanama of his having taken over possession of the said land. After the possession of the land is taken, the officer shall make a report to that effect to the Collector, and forward the panchanama or as the case may be, panchanama, alongwith the report.
