Section 3 in The Maharashtra Land Revenue (Transfer of Occupancy by Tribals to Non-Tribals) Rules, 1975
3. Application for transfer of Occupancy under Section 36A and procedure for disposal thereof.
(1)As soon as may be after an application under Section 36A is received by the Collector From a non-Tribal for transfer in his favour of an occupancy of a land belonging to Tribal, the Collector shall issue a public notice in Form A contain the details of the land in respect of which the application is made, the nature of transfer i.e. sale, gift, exchange, mortgage, lease or otherwise and the consideration proposed to be paid therefor and call upon the other Tribal, who are willing to have the occupancy transferred to them on payment of the same consideration as offered by the non-Tribal to submit to him within one month from the date of publication of the notice application indicating willingness to accept the transfer of land at the same consideration as mentioned in the public notice.(2)The public notice under sub-rule(1) shall be published in the village in which the land is situated and also in the village within a radius of five kilometres thereof by beat of drum. Copies of the notice shall also be affixed on the notice board in the office of the Collector, the sub-Divisional officer, the Tahsildar and of the village Panchayat and also village chavdi and at any prominent place in the village. A copy of the notice shall also be sent to as association or similar other organisation of the Tribals, if any working in the taluka with a request to forward to the Collector application of any Tribal, willing to have the occupancy of land transferred in his favour.(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.]
