Section 62A(1) in The Maharashtra Agricultural Income Tax Act, 1962
(1)Notwithstanding anything contained in sections 61 and 62, if the State Government is of opinion that it is necessary or expedient in the public interest to publish or disclose the names of any assessees or other persons and any other particulars relating to any proceedings under this Act in respect of such assessees and persons, it may publish or disclose or cause to be published or disclosed such names and particulars in such manner as it thinks fit.
