Section 36(3A) in Maharashtra Land Revenue Code, 1966
(3A)[Where any Tribal (or his successor-in-interest) to whom the possession of the occupancy is directed to be restored under the first provisio to sub-section (3) expresses his unwillingness to accept the same, the Collector shall, after holding such inquiry as he thinks fit, by order in writing, declare that the occupancy together with the standing crops therein, if any, shall with effect from the date of the order, without further assurance, be deemed to have been acquired and vest in the State Government.
