Section 4 in The Maharashtra Land Revenue Farm Building (Erection, Renewal, Reconstruction, Alteration, Additions, etc.) Rules, 1989
4. Procedure to be following by Collector on receipt of application under section 41(2).
(1)The collector on receipt of the said application,--(a)shall acknowledge the receipt of the application within seven days;(b)may return the3 application if it is not made by the holder or as the case may be, by any other person referred to in sub-section (1) of section 41 of the Code, or if the application is not made in accordance with the form prescribed;(c)May, after due enquiry either grant the permission on such terms and conditions as laid down in rule 5 or refuse the permission applied for after recording in writing the reason for refusal.(2)If the Collector fails to inform the applicant of his decision within ninety days from the date of acknowledge, or where an application has been duly returned for the purpose mentioned in clause (b), then within ninety days from the date in which it is again presented duly complied with, the permission applied for shall be deemed to have been granted subject to the conditions provided in rule 5.
