Section 15A in Maharashtra Land Improvement Schemes Act, 1942
15A. [ Amount due to Company to be first charge on land of defaulter. - The amount or instalment thereof due from any owner in respect of land payable under section 11, 12 or 14 to the Company shall [subject to the prior payment of land revenue (if any) due to the State Government thereon] be a first charge upon that land to which every other charge created in respect of that land shall be postponed, and may be recovered according to the provisions of section 15B.
