Section 4(4) in The Maharashtra Shilotri Rights (Kolaba) Abolition Act, 1955
(4)On receipt of such application, the Mamlatdar shall issue notice in the prescribed manner to the person liable to pay such commuted value and to the shilotridar and after holding a formal inquiry under Chapter XII of the Code shall determine the amount of the commuted value of the shilotri maund and record his decision accordingly.
