Section 29(4) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(4)Any person taking possession of any land or dwelling house except in accordance with the provisions of [sub-sections (1), (2) or as the case may be, (3A)] [These words, brackets, figures and letter were substituted for the words, brackets and figures 'sub-section (1) or (2) as the case may be,' by Maharashtra 30 of 1964, Section 2, Schedule.], shall be liable to forfeiture of crops, if any, grown in the land in addition to payment of costs as may be directed by the Mamlatdar or by the Collector and also to the penalty prescribed in section 31.
