Section 223 in Maharashtra Land Revenue Code, 1966
223. Recovery of monies from surety.
- Every person may have become a surety under any of the provisions of this Code, or under any other enactment or any grant, lease or contract where under the sum secured is recoverable from the principle as an arrear of land revenue including a contractor referred to in clause (b) of sub-section (1) of Section 221 shall, on failure to pay the amount or any portion thereof which he may have become liable to pay under the terms of his security bond, be liable to be proceeded against under the provisions of this Code as a revenue defaulter; and all the foregoing provisions of this Chapter shall, so far as may be, be applicable to such person.
