Section 303(3) in Maharashtra Land Revenue Code, 1966
(3)All persons who may have become sureties for the payment of any sum of money payable under any of the provisions of this Chapter or for any such contractor as aforesaid shall, on failure to pay the amount or any portion thereof for which they may have become liable under the terms of their security bond, be liable to be proceeded against under the provisions of Sections 267 and 269 as revenue defaulters and the provisions of Sections 267 and 269 shall, so far as may be, be applicable to such persons.
