Section 5(2) in The Maharashtra Revenue Patels (Abolition of Office) Act, 1962
(2)If there be failure to pay the occupancy price under sub-section (1), within the prescribed period and in the prescribed manner, the watandar shall be deemed to be unauthorized occupying the land, and shall be liable to be summarily evicted therefrom by the Collector in accordance with the provisions of the relevant Code.
