Section 267(3) in Maharashtra Land Revenue Code, 1966
(3)If the superior holder or person in possession, as the case may be, shall, for the space of twenty days after service of written notice of demand of payment, fail to discharge the revenue due, it shall be lawful for the Collector to levy the same by,-(a)attachment and sale of the defaulter's movable property; or(b)attachment and sale of such portion of the land on which the revenue is due as may be required to satisfy the demand; or(c)attachment and sale of the right, title and interest of the defaulter in any other immovable property.Such sales shall be by public auction and shall not take place until at least fifteen days after notice thereof shall have been published in the Official Gazette.
