Section 72(3) in Maharashtra Land Revenue Code, 1966
(3)If within three years of the date on which the Collector takes possession of the occupancy or alienated holding under sub-section (2), the former occupant or superior holder thereof applies for restoration of the occupancy or alienated holding, the Collector may restore the occupancy or alienated holding to the occupant or, as the case may be, to the superior holder on the occupant or superior holder paying arrears due from him as land revenue and a penalty equal to [three times the assessment or such times the assessment as may be prescribed, whichever is higher.] [Substituted 'three times the assessment' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.] If the occupant or superior holder fails to get the occupancy or alienated holding restored to him within the period aforesaid, the occupancy or alienated holding or part thereof shall be disposed of by the Collector in the manner provided in sub-section (1).
