Section 32(2) in Maharashtra Land Revenue Code, 1966
(2)If the occupant does not accept the offer, the Collector may dispose of the land without any restriction as to price.Explanation. - For the purpose of this Section, notwithstanding anything contained in clause (24) of Section 2, if the bank or shore has been mortgaged with possession, the mortgagor shall be deemed to be the occupant thereof.
