Section 6(3) in The Maharashtra Land Revenue Restoration of Occupancy (Unauthorisedly Transferred by Occupants Belonging to Scheduled Tribes) Rules, 1969
(3)If the applicant or such person agrees to pay the arrears of dues mentioned in Form 'D', the collector shall issue an order for giving possession of the occupancy to him. If the applicant or such person does not agree to pay such arrears, the case shall be filed.
