Section 168 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
168. Appointment of Recovery Officer.
(1)Notwithstanding any other mode of recovery provided by this Act, any arrears of any tax, any amount due to the Council under a contract, agreement, lease, auction, security or indemnity bond or any other money due to the Council under this Act or the rules or by-laws made thereunder, together with any sum on account of process fees, interest and other costs, shall be recoverable as if it were an arrears of land revenue, by a Revenue Officer to be appointed for the purpose by the Commissioner of the Division if such an officer is above the rank of Mahalkari or Naib-Tahsildar and by the Collector of the District if such an officer is of or below the rank of a Mahalkari or Naib-Tahsildar:Provided that, no such Recovery Officer shall be appointed unless the Council by a resolution passed at a special meeting for that purpose, makes a written request to the Commissioner or the Collector concerned.(2)In case the arrears of all kinds due to a Council as on the 31st day of December, are in excess of fifty per cent, of the total of such arrears as at the close of the previous financial year, the Director may without reference to the Council, make a requisition to the Collector or the Commissioner concerned for appointment of a Recovery Officer.(3)In either case, the expenses on the salary and allowances of the Recovery Officer and such other subordinate staff as the Collector or, as the case may be, the Commissioner may appoint to assist the Recovery Officer shall be paid by the Council.(4)The Recovery Officer so appointed shah have all the powers of a Revenue Officer under [Chapter XI of the Maharashtra Land Revenue Code, 1966] [These words and figures were substituted for the words and figures 'Chapter X of the Bombay Land Revenue Code, 1879' by Maharashtra 10 of 2010, Section 104, (w.e.f. 1-6-2010).], or any corresponding law for the time being in force, but only for the purposes of recovery of municipal arrears recoverable under this Act as arrears of land revenue.
