Section 189 in Maharashtra Land Revenue Code, 1966
189. Restoration of village so attached.
(1)The village or share of village so attached shall be released from attachment, and the management thereof shall be restored to the superior holder on the said superior holder's making an application to the Collector for that purpose at any time within twelve years from the commencement of the agricultural year next after the attachment,-(a)if at the time that such application is made it shall appear that the arrear has been liquidated; or(b)if the said superior holder 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.(2)The Collector shall make over to the superior holder the surplus receipts, if any, which have accrued in the year in which his application for restoration of the village or share of a village is made after defraying all arrears and costs; but such surplus receipts, if any, of previous years shall be at the disposal of the State Government.
