Section 5 in The Maharashtra Land Revenue Restoration of Occupancy (Unauthorisedly Transferred by Occupants Belonging to Scheduled Tribes) Rules, 1969
5. Power of Collector to enquiry into application of transfer.
(1)If the Collector records a finding that the transfer is made without the previous sanction of the Collector, he shall adjourn the proceeding for less than six weeks, and cause to be server notice in Form B.(a)on all persons who seem to him prima facie to have a right in the occupancy equal or prior to that of the applicant; and(b)on persons to whom the transferor may appear to be indebted for any dues which form a charge on the occupancy.(2)The Collector shall at the same time cause a proclamation to be issued in Form C, and shall cause it to be published in the village I which the occupancy is cultivated.(3)The Collector shall also at the same time direct the Tahsildar concerned to submit a statement of Government claim regarding arrears of land revenue, tagai and other dues which form a charge on the occupancy.(4)No claim for being in possession or an account of any dues which form a charge on the occupancy shall be considered, unless it is put forward on or before the date specified in the notice and the proclamation issued under Rule 5.
