Section 36B in Maharashtra Land Revenue Code, 1966
36B. Damages for use and occupation of occupancies in certain cases.
- A non-tribal who after the occupancy is ordered to be restored [under either of the provisos] [These words were substituted for the words 'under the proviso' by Maharashtra 1 of 1991, section 4] to sub-section (3) of Section 36 or after the occupancy is vested in the State Government [under sub-section (3A) of Section 36 or] [These words, brackets, Figures and letter were deemed always to have been inserted by Maharashtra 30 of 1977, section 3] under sub-section (5) of Section 36A continues to be in possession of the occupancy, then the non-tribal shall pay to the tribal in the former case, and to the State Government in the latter case, for the period from the year (following the year in which the occupancy is or is ordered to be restored to the tribal or is vested in the State Government as aforesaid) till possession of the occupancy is given to the Tribal or the State Government, such amount for the use and, occupation of the occupancy as the Collector may fix in the prescribed manner.
