Section 3(3) in The Maharashtra Land Revenue (Transfer of Occupancy by Tribals to Non-Tribals) Rules, 1975
(3)After expiry of the period referred to in sub -rule (1) the Collector shall consider the application, if any, received by him, and if he finds that any that any of the Tribals residing in the village in which the land is situate or in any of the village within radius of 5 Kilometers is willing to have the occupancy transferred in his favour for the same consideration as offered by the non-Tribal. He shall simultaneously inform the Tribal transferor the names of the Tribal who are willing to have the occupancy transferred to them and advise him to transfer the occupancy to any one of them [as he may choose] [Substituted by G.N. of 6.8.1976.]
