Section 129(7) in The Maharashtra Village Panchayats Act, 1959
(7)If panchayat is unable to recover a tax or other sum due to it as aforesaid it may furnish to the Mamlatdar, Tahsildar or Naib-Tahasildar or Mahalkari, a statement of the arrears due with a request for the recover the same [* *] [The words 'through the village officer' were deleted by Maharashtra 34 of 1970, Section 18(1).] and on receipt of such statement of arrears, the Mamlatdar, Tahsildar or Naib-Tahasildar or Mahalkari shall proceed to recover the same as an arrear of land revenue.[* * * * * * ] [The words 'For the recovery of such sums, the village officers shall be remunerated by the panchayat in such manner as may be prescribed' were deleted, by Maharashtra 34 of 1970, Section 18(2).]
