Section 49(5) in Maharashtra Land Revenue Code, 1966
(5)If the applicant in whose favour an order under sub-section (2) is made -(a)fails to pay the amount of compensation or the amount of rent, it shall be recovered as an arrear of land revenue, on an application being made to the Tahsildar by the person entitled thereto;(b)fails to maintain the water course in a proper state for repairs, he shall be liable to pay such compensation as may be determined by the Tahsildar for any damage caused on account of such failure.
