Section 168(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)The Recovery Officer so appointed shah have all the powers of a Revenue Officer under [Chapter XI of the Maharashtra Land Revenue Code, 1966] [These words and figures were substituted for the words and figures 'Chapter X of the Bombay Land Revenue Code, 1879' by Maharashtra 10 of 2010, Section 104, (w.e.f. 1-6-2010).], or any corresponding law for the time being in force, but only for the purposes of recovery of municipal arrears recoverable under this Act as arrears of land revenue.
