Section 8(3) in The Maharashtra Land Revenue (Transfer of Occupancy by Tribals to Non-Tribals) Rules, 1975
(3)The difference between the total gross income and the total expenditure shall then be determined as the amount to be paid by non-Tribal for the use and occupation of the occupancy.Form 'A'(See Rule 3)Public notice under Rule 3 of the Maharashtra Land Revenue (Transfer Occupancy by Tribals in Non-Tribals) Rules, 1975Whereas an application has been received by the Collector of .................... For taking on ................... sale/ mortgage etc./ lease of the occupancy of the land mentioned in the schedule appended hereto and belonging to Shri. ................... a Tribal resident of village ................... taluka ................... District .....................And whereas the application has offered to Shri ..................... the said lands are to be leased at a rent of Rs. .................... p.a. a sum of Rs. .................... By way of consideration in respect of the said lands;And whereas if any Tribal residing the village ..................... or within five Kilometers thereof is prepared to take over the occupancy from the owner on sale/ mortgage etc./ lease he is to given precedence under the provision of the proviso to sub-section (1) of Section 36A;Now, thereof, all Tribals who are residents of the village or who are residing within a radius of five kilometers thereof and are prepared to take the occupancy from Shri ..................... on sale / mortgage etc./ lease and to pay therefor a sum of Rs. .......... By way of consideration are hereby called upon to submit to the undersigned within one month from the date of publication of this notice, application for having the mortgage/ sale etc./ lease made in their favour/ on payment of Rs. ...................../ on a rent of Rs. ................... p.a.
