Section 267 in Maharashtra Land Revenue Code, 1966
267. Notice of demand may be served after arrears due.
(1)If any land revenue is not paid, at or within, the time when it becomes payable the Collector may, on or after the day following that on which the arrears accrue due, cause a notice of demand to be served on the superior holder or on the person in possession, or on both.(2)Every person to whom any such notice is issued shall be chargeable in respect thereof with a fee not exceeding two rupees calculated according to the rates specified in this behalf in the table in Schedule F [or of such higher amount as may be prescribed, whichever is higher:] [Added by Maharashtra Act No. 21 of 2017, dated 18.1.2017.]Provided that, in no case shall the fee chargeable for any notice exceed the amount of the land revenue in respect of which the said notice is issued.(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.
