Section 35(3) in Maharashtra Land Revenue Code, 1966
(3)If any sub-division of a survey number is forfeited for default in payment in land revenue, the Collector shall take possession of the sub-division and may lease such sub-division to the former occupant thereof or to the occupant of the other sub-divisions of the same survey number or to any other person for period of one year at a time, so, however, that the total holding of such holder does not exceed the ceiling referred to in sub-section (2).
