Section 182(4) in Maharashtra Land Revenue Code, 1966
(4)The land so attached shall be released from attachment and restored to the defaulter on his making an application to the Collector for that purpose at any time within twelve years from the date of attachment -(a)if at the time that such application is made it appears that the arrear has been liquidated; or(b)if the defaulter is willing to pay the balance, if any, still due by him, and shall do so within such period as the Collector may specify in that behalf.
