Section 53(2) in Maharashtra Land Revenue Code, 1966
(2)[The Collector shall on his finding as aforesaid, serve] [These words were substituted for the words 'The Collector shall serve', by Maharashtra 36 of 1971, section 3(c).] a notice on such person requiring him within such time as may appear reasonable after receipt of the said notice to vacate the land or foreshore, as the case may be, and if such notice is not obeyed, the Collector may remove him from such land or foreshore.
