Section 6(2) in The Maharashtra Land Revenue Restoration of Occupancy (Unauthorisedly Transferred by Occupants Belonging to Scheduled Tribes) Rules, 1969
(2)If the finding is that the applicant or any other person is entitled to be placed in possession of the occupancy, the collector shall prepare a statement in Form 'D' containing arrears of land revenue or any other dues constituting charge on the occupancy and hand it over to such applicant or person who shall make a statement in a Form 'E' as to his acceptance of the liability for same.
