Section 170 in Maharashtra Land Revenue Code, 1966
170. Dates on which land revenue falls due and is payable.
(1)The land revenue payable on account of a revenue year shall fall due on the first day of that year; but except when temporary attachment and management of a village or share of a village is deemed necessary under the provisions of Section 171, payment will be required only on the dates to be fixed as provided under sub-section (2).(2)The State Government may make rules providing for the payment of land revenue in instalments and on dates (hereinafter referred to as the "prescribed dates") subsequent to the first day of the revenue year, and such rules may prescribe the persons to whom and the places where at such instalments shall be paid.(3)The payment of land revenue to the person prescribed under sub-section (2) may be made in cash or may, at the cost of the remitter, be remitted by money order.(4)Any period intervening between the first day of the revenue year and any date fixed for the payment of land revenue by such rules shall be deemed to be a period of grace, and shall not affect the provisions of sub-section (1).
