Section 47 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
47. Disposal of forfeited land or alienated holding.
- Any sub-division of a survey number of an occupancy or alienated holding forfeited for failure in payment of land revenue thereof which is not restored to the occupant or superior holder under sub-section (4) of Section 35 or sub-section (3) of Section 72, as the case may be, may unless the Collector finds that the so forfeited is likely to be required immediately or after a reasonable time for any of the purpose specified in Section 22, be disposed of by public auction to the highest bidder.C. General
