Section 198 in Maharashtra Land Revenue Code, 1966
198. Sales of movable property when liable to confirmation.
- Sales of perishable articles shall be at once finally concluded by the officer conducting such sales movable property shall be finally concluded by the officer conducting such sales or shall be subject to confirmation, as may be directed in orders to be made by the Collector either generally or specially in that behalf. In the case of sale made subject to confirmation, the Collector shall direct by whom such sales may be confirmed.
