Section 218 in Maharashtra Land Revenue Code, 1966
218. Claims to attached property how to be disposed.
(1)If any claim is set up by a third person to the property attached or proceeded against under the provisions of this Code, the Collector may on a formal inquiry held after reasonable notice, admit or reject it.(2)The person against whom an order is made under sub-section (1) may, within one year from the date of the order, institute a suit to establish the right which he claims to the property attached or proceeded, against, but subject to the result of such suit, if any, the order shall be conclusive.
