Section 193(1) in Maharashtra Land Revenue Code, 1966
(1)A written notice of the intended sale of immovable property, and of the time and place thereof, shall be affixed in each of the following places, namely :(a)the office of the Collector of the district,(b)the office of the Tahsildar of the taluka in which the immovable property is situate,(c)the chavdi, or some other public building in the village in which it is situate, and(d)the defaulter's dwelling place.
