Section 138(4) in Maharashtra Land Revenue Code, 1966
(4)Where any person has been ejected or is about to be ejected from any land: under the provisions of sub-section (2), he may, within a period of one year from the date of the ejectment or the settlement of the boundary, institute a civil suit to establish his title thereto:Provided that, the State Government or the Collector, or any Revenue or Survey Officer as such, shall not be made a party to such suit.
