Section 193 in Maharashtra Land Revenue Code, 1966
193. Notification of sales.
(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.(2)In the case of movable property, the written notice shall be affixed in the Tahsildar's office, and in the Chavdi, or some other public building in the village in which such property was seized.(3)The Collector may also cause notice of any sale, whether of movable or immovable property, to be published in any other manner that he may deem fit.(4)A notice referred to in this Section shall be in such form as may be prescribed.
