Section 15B(a) in Maharashtra Land Improvement Schemes Act, 1942
(a)and the claim is not disputed or the amount in dispute does not exceed Rs.100, the Company Officer may send to the Collector a certificate under his hand indicating therein the sum which is due to the Company or is claimed by the Company, as the case may be, and thereupon, the Collector shall recover the sum due or claimed as arrear of land revenue;
