Section 11(3) in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970
(3)On receipt of the settlement report together with the application, the Maharashtra Revenue Tribunal may call for such further information as it deem necessary from the State Government or the applicant or any other person. The Maharashtra Revenue Tribunal shall then fix the date, place and time for holding the enquiry and give a notice of the same to the State Government and to the applicant.
