Section 182 in Maharashtra Land Revenue Code, 1966
182. Power to attach defaulter's immovable property and take it under management.
(1)If the Collector deems it inexpedient to adopt any of the processes specified in the foregoing provisions for recovery of arrears, [he shall, in case where the immovable property belongs to a person belonging to a Scheduled Tribe, and in any other case, he may,] [These words were substituted for the words 'he may', by Maharashtra 35 of 1974, section 5.] cause the immovable property of a defaulter to be attached and taken under the management of himself or any agent whom he may appoint for that purpose.(2)The Collector or the agent so appointed shall be entitled to manage the lands attached and to receive all rents and profits accruing therefrom until the Collector restores the defaulter to the management thereof.(3)All surplus profits of the land attached, beyond the cost of such attachment and management, including the payment of the current revenue, shall apply in defraying the arrears due in respect of such lands.(4)The land so attached shall be released from attachment and restored to the defaulter on his making an application to the Collector for that purpose at any time within twelve years from the date of attachment -(a)if at the time that such application is made it appears that the arrear has been liquidated; or(b)if the defaulter is willing to pay the balance, if any, still due by him, and shall do so within such period as the Collector may specify in that behalf.(5)If no application be made for the restoration of the land within twelve years, or if, after such application has been made, the defaulter fails to pay the balance, if any, still due by him within the period specified by the Collector in this behalf, the Collector may sell the right, title and interest of the defaulter in the land without prejudice to the encumbrances created prior to the attachment of the land; and shall make over the sale proceeds to the defaulter after deducting therefrom the sum due to the State Government and expenses of the sale.
