Section 5(1) in The Maharashtra Land Revenue (Inclusion of Certain Bhumidharis in Occupants-Class I, Permission) Rules, 1968
(1)If within one month from the date of communication of the order, the applicant-(a)deposit an amount equal to three times assessment payable in respect of the land, the arrears of land revenue, if any by crediting the same in he Treasury, and produces a Treasury Challan in support thereof; and(b)take necessary steps to get the land, if adjoining a Govt. forest, to be demarcated; the Collector may draw up a final order in Form 'B' hereto permitting him to be included in Occupants-Class I in respect of such land.
