Section 35(2) in Maharashtra Land Revenue Code, 1966
(2)The Collector shall, subject to the provisions of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947, offer such division [at such price not exceeding twenty-four times the assessment thereof or such amount as may be prescribed, whichever is higher] [Substituted 'at such price not exceeding twenty-four times the assessment thereof' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.] as he may consider to be worth to the occupants of the other sub-divisions of the same survey number in such order as in his discretion he may deem fit; so however that the total holding of the grantee does not exceed the ceiling fixed in that behalf under any law for the time being in force in the State. In the event of all such occupants refusing to accept the offer, the sub-division shall be disposed of by the Collector, subject to the rules made by the State Government in that behalf, in the manner provided by Section 31.
