Section 21 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
21. Disposal of lands in beds of river.
(1)Land situated in the bed of a river and not included in a survey number shall, save as otherwise provided in Section 33 and 65, ordinarily be leased annually by auction to the highest bidder for a term of one year or such longer period as the Collector thinks fit. The accepted bid that is to say, the lease money shall be deemed to be the land revenue chargeable on such land.(2)Such lands shall not be disposed of by the Collector in occupancy rights except with the sanction of the State Government.
