Section 94A(1) in The Bombay Land Revenue Code, 1879
(1)The superior holder of an alienated village or of an alienated share of a village, in which there are a hereditary patel and a [Village Accountant] and to which a survey settlement has been extended under section 216, may by application in writing to the Assistant or Deputy Collector in charge of the taluka request that the rent or land revenue due to such superior holder may during a period named in the application be recovered as a revenue demand.
