Section 171(1) in Maharashtra Land Revenue Code, 1966
(1)If owing to disputes amongst the shares, or for other cause, the Collector shall deem that there is reason to apprehend that the land revenue payable in respect of any holding consisting of an entire village or of a share of a village will not be paid as it falls due, he may cause the village or share of a village to be attached and taken under the management of himself, or any agent whom he appoints for that purpose.
