Section 20(4) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(4)Until the lands reserved under sub-rule(1) are granted under sub-rule(2), the Collector may dispose of such land on eksali lease to landless cultivators according to the priority specified in Rule 11 on such terms and conditions as the State Government may order from time to time, direct.C. Disposal of lands in river beds and salt marsh land
