Section 220 in Maharashtra Land Revenue Code, 1966
220. Purchase on nominal bid.
- Where at any sale held under the provisions of this Chapter, there is no bidder or the bids made are inadequate or nominal, it shall be lawful for the Collector to authorise any of his subordinates to purchase such property on behalf of the State Government for such hid as such subordinate may make:Provided that if the property so purchased is subsequently sold by the State Government within twelve years of the purchase, the following amounts shall be recovered from the sale proceeds and surplus, if any, shall be paid to the person whose property has been sold, namely:-(a)dues, that is, the principal outstanding with interest;(b)loss of revenue, if any, caused to the State Government during the period the land remains with the State Government and no person takes it on lease or otherwise;(c)actual expenditure incurred in the auction sale;(d)penalty equal to one-fourth of the principal:Provided further that, if the property, is not subsequently sold as aforesaid, it may be returned or granted on the tenure on which he holds it immediately before its purchase by Government, as the case may be, to the defaulter on his paying the amounts specified in the previous proviso, at any time within a period of twelve years from the date of purchase on behalf of the State Government.
