Section 331(1) in Maharashtra Land Revenue Code, 1966
(1)The provisions of Section 68 and of Chapters V, VI, VII, VIII and IX shall be applicable to all alienated villages and alienated shares of villages, subject to the following modifications, that is to say -(i)subject to the provisions of any covenant or agreement entered into by the State Government with the holder or holders of any such village or share, the costs of any survey directed under Section 79 or a fresh survey directed under Section 83 and of any settlement carried out under the said Chapters in any such village or share shall be payable by the holder or holders in proportion to their shares in the rent or revenue of the village or share;(ii)if the State Government so directs such costs shall also be payable by any class of persons who, in the opinion of the State Government, have any interest in any land in such village or share and in such proportions as the State Government may direct;(iii)on the introduction of a settlement under Chapters V or VI in any such village or share, the holder or, holders of such village or share shall, in proportion to his share in the rent or revenue of the village or share, be liable to pay -(a)the salaries of the village officers appointed for the village or the share including the commutation allowance payable in respect of a commuted Kulkarni watan in the village, if any;(b)the costs of the levy of a cess under Sections 114, 151, and 152 of the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961;(iv)the liability under clauses (i) and (iii) shall be a first charge on the rent or revenue of such village or share;(v)the total amount payable under clauses (i) and (iii) in respect of the holding in any such village or share shall be recoverable from the holder of such village or share entered in the record of rights;(vi)the amount payable under clause (ii) by any class of persons shall be recoverable in such manner as the State Government directs from the members of that class as entered in the record of rights.
