Section 58 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
58. Power to sell or lease.
- Subject to the rules made under this Act, the Manager after the liquidation scheme has been sanctioned as aforesaid, shall have power to sell or grant on lease all or any part of the estate under the management:Provided that the estate or any part thereof shall not be sold or leased for a period exceeding ten years without the previous permission of the Collector:Provided further that the Collector shall not give such permission unless he is satisfied that such sale or lease is necessary for the benefit of the estate [or unless such sale is in favour of [a tenant under sections 32, 32F, 321 or 320] [These words and figures were inserted by Bombay 33 of 1952, Section 13.]] [Sub-section (4) was added by Maharashtra 8 of 1963, Section 2.]. The decision of the Collector shall be final.
