Section 23A(1) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954
(1)If in the case of any land in a jagir village of which any person other than the jagirdar or cadet of his family has become primarily liable to the State Government for the payment of land revenue under section 5 or 6 with effect from the appointed date, the jagirdar or as the case may be the cadet, has recovered or received from such person any amount as land revenue or rent of such land for any period after the appointed date, then such jagirdar or cadet shall pay to the State Government an amount equal to the amount of land revenue or rent so recovered or received, within a period of three months from the date of the coming into force of the Bombay Merged Territories and Areas (Jagirs Abolition) (Amendment) Act, 1957.
