Section 33A(2) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(2)If any person fails to refund the amount in accordance with sub-section (1), it shall be recovered from him as an arrear of land revenue.][Chapter IV-A [Chapter IV-A was inserted by Maharashtra 19 of 1966, Section 15.] Powers and Procedure of Consolidation Officers
