Section 3(2) in The Maharashtra Land Revenue (Transfer of Occupancy by Tribals to Non-Tribals) Rules, 1975
(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.
