Section 303 in Maharashtra Land Revenue Code, 1966
303. Dues leviable as revenue demands.
(1)All arrears of rent payable by any persons in respect of the occupation of any house the property of the Government and all fees, fines and penalties chargeable under this Chapter and all moneys leviable under the provisions of this Chapter on account of the value of any land, or an account of the alteration, removal, renewal or repair of survey-boundary marks or on account of the abatement or removal of an encroachment shall be realised in the same manner as other revenue demands, under the provisions of Sections 267 and 269 of this Chapter.(2)All other sums declared by any Act or Regulation or by any rules thereunder or by any agreement or contract with the State Government to be leviable as an assessment or as a revenue-demand, or as an arrear of land revenue, shall also be realised in the same manner as revenue-demands under provisions of Sections 267 and 269 of this Chapter.(3)All persons who may have become sureties for the payment of any sum of money payable under any of the provisions of this Chapter or for any such contractor as aforesaid shall, on failure to pay the amount or any portion thereof for which they may have become liable under the terms of their security bond, be liable to be proceeded against under the provisions of Sections 267 and 269 as revenue defaulters and the provisions of Sections 267 and 269 shall, so far as may be, be applicable to such persons.
