Section 3 in Hindu Succession (Maharashtra Amendment) Act, 1994
(3)tf there are two or more heirs proposing to acquire any interest under this section, then the heir who offers the highest consideration for the transfer shall be preferred.Explanation . — In this section " Court ” means the court within the limits of whose jurisdiction the immovable property is situate or the business is Carried on, and includes any other court which the State Government may, by notification in the Official Gazette , specify in this behalf. ”,
