Section 179 in Maharashtra Land Revenue Code, 1966
179. Occupancy or alienated holding for which arrear is due may be forfeited.
- The Collector may declare the occupancy or alienated holding in respect of which an arrear of land revenue is due, to be forfeited to the State Government and subject to rules made in this behalf, sell or otherwise dispose of the same under the provisions of Sections 72 to 73 and credit the proceeds, if any, to the defaulters' accounts:Provided that, the Collector shall not declare any such occupancy or alienated holding to be forfeited -(a)unless previously thereto he shall have issued a proclamation and written notices of the intended declaration in the manner provided by Sections 192 and 193 for sales of immovable property; and(b)until after the expiration of at least fifteen days from the latest date on which any of the said notices shall have been affixed as required by Section 193.
