- Nothing in Section 50 shall prevent the Collector, if the person making the encroachment so desires, to charge the said person a sum not exceeding [five times or such times as may be prescribed, whichever is higher, of] [Substituted 'five times' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.] the value of the land so encroached upon and to fix an assessment not exceeding [five times or such times as may be prescribed, whichever is higher, of] [Substituted 'five times' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.] the ordinary annual land revenue thereon and to grant the land to the encroacher on such terms and conditions as the Collector may impose subject to rules made in this behalf; and then to cause the said land to be entered in land records in the name of the said person:Provided that, no land shall be granted as aforesaid, unless the Collector gives public notice of his intention so to do in such manner as he considers fit, and considers any objections or suggestions which may be received by him before granting the land as aforesaid. The expenses incurred in giving such public notice shall be paid by the person making the encroachment; and on his failure to do so on demand within a reasonable time, shall be recovered from him as an arrear of land revenue.
