62. [ Unoccupied land may be granted on conditions. [Sections 62 and 63 were substituted by Bombay 4 of 1913, ss. 21 and 22, respectively.]
- It shall be lawful for the Collector subject to such rules as may from time to time be made by the [[State] Government] in this behalf, to require the payment of a price for unalienated land or to sell the same by auction and to annex such conditions to the grant as he may deem fit, before permission to occupy is given under section 60. The price (if any) paid for such land shall include the price of the [Government] [This word was substituted for the word 'Crown', by the Adaptation of Laws Order, 1950.] right to all trees not specially reserved under the provisions of section 40 and shall be recoverable as an arrear of land revenue.
