(1)On receipt of an application under section 19, the Mamlatdar shall issue notice to the tenant or tenants concerned and, after giving the parties an opportunity of being heard, shall make an inquiry in the prescribed manner.(2)After making such inquiry as may be deemed necessary, the Mamlatdar may, having due regard to the provisions of this Chapter, pass an order, making an allotment to the Girasdar of such land as may be specified in the order.(3)After making an order under sub-section (2), the Mamlatdar shall issue an occupancy certificate, in such form as may be prescribed, to a Girasdar in respect of his Gharkhed and the land, if any, allotted to him under this section.(4)No Girasdar shall obtain possession of any land held by a tenant except in accordance with such order.
