Section 182(1) in Maharashtra Land Revenue Code, 1966
(1)If the Collector deems it inexpedient to adopt any of the processes specified in the foregoing provisions for recovery of arrears, [he shall, in case where the immovable property belongs to a person belonging to a Scheduled Tribe, and in any other case, he may,] [These words were substituted for the words 'he may', by Maharashtra 35 of 1974, section 5.] cause the immovable property of a defaulter to be attached and taken under the management of himself or any agent whom he may appoint for that purpose.
