Section 5(1) in The Maharashtra Land Revenue Restoration of Occupancy (Unauthorisedly Transferred by Occupants Belonging to Scheduled Tribes) Rules, 1969
(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.
