Section 36A(3) in Maharashtra Land Revenue Code, 1966
(3)On the expiry of the period of the lease or, as the case may be, of the mortgage, the Collector may, notwithstanding anything contained in any law for the time being in force, or any decree or order of any court or award or order of any Tribunal or Authority, either suo moto or on application made by the Tribal in that behalf, restore possession of the occupancy to the tribal.
