Section 3(1) in The Maharashtra Land Revenue (Transfer of Occupancy by Tribals to Non-Tribals) Rules, 1975
(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.
