Section 26(1) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(1)Except as otherwise provided in these rules, the occupancy rights in building sites shall be disposed of by the Collector under Section 20 read with Section 31 by publication to the highest bidder, unless for reasons to be recorded in writing, the Collector thinks that in any particular case, there is reason for granting the land without auction.
