Section 265 in Maharashtra Land Revenue Code, 1966
265. Claims of State Government to have precedence.
(1)Arrears of and revenue due on any land under this Chapter shalt have precedence over any other debt, demand or claim whatsoever, whether in respect of mortgage, judgement-decree, execution, attachment or otherwise howsoever, against such land, or the superior holder thereof.(2)The claim of the State Government to any moneys other than the arrears of land revenue but recoverable as a revenue demand under the provisions of this Chapter shall have priority over all unsecured claims against any land.
