Section 21(1) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(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.
