Section 164(1) in Maharashtra Land Revenue Code, 1966
(1)Where the Collector is of the opinion that waste land or any village is insufficient and it is in the public interest to proceed under this Section, he may after such enquiry as he deems fit, order that the residents of the village shall have a right of Nistar or a right of grazing cattle, as the case may be, in the neighbouring village to the extent specified in the order.
