(1)The Collector shall, thereupon, fix a date (of which the person to whom the land belongs shall receive not less than a month's notice) for holding an inquiry and shall publish a notice for the application and the date fixed for the inquiry in the village or villages concerned.(2)At such inquiry the Collector shall determine :-(a)whether the proposed improvement is of sufficient importance to justify action under this Act;(b)whether the most suitable situation or alignment tor the proposed work necessitates the acquisition of the land;(c)whether the execution of the work is likely to cause damage to land belonging to other permanent holders, and whether any such land should be acquired;(d)whether the statements in the application mentioned in Section 82 are true; and(e)generally, whether the application should be granted.
