Section 20(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(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.
