Section 304 in Maharashtra Land Revenue Code, 1966
304. Power to Collector of Bombay to assist other Collectors in realisation of dues.
- It shall be lawful for the Collector of Bombay to levy, in the same way as any arrear of land-revenue due under this Chapter any sum certified by the Collector or Assistant or Deputy Collector or a Tahsildar of any district in the State to be due and recoverable as an arrear of land-revenue from any person residing or owning property in the City of Bombay, by whom the same is so certified to be due.
