Section 6 in The Maharashtra Land Revenue (Disposal of Government Trees, Produce of Trees, Grazing and other Natural Products) Rules, 1969
6. Procedure to be followed when there is no offer for lease of grazing.
- If no one offers to take the land under Rule 4 or if a majority of the people in the village concerned declare that the land is not required for grazing, the Tahsildar shall direct the land to be recorded as land available for cultivation.
