Section 13(5) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(5)If any landlord fails to suspend or remit the payment of rent as provided in this section, he shall be liable to refund to the tenant the amount recovered by him in contravention of this section. The tenant may apply to the Mamlatdar for the recovery of the amount and the Mamlatdar may after making an inquiry make an order for the refund [and for inflicting such penalty on the landlord as may be prescribed] [These words were added by Bombay 13 of 1956, Section 9(2).].
