Section 23A(3) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954
(3)If the Mamlatdar, suo motu or on an application made to him by any person has reason to believe that in respect of any land in a jagir village within his local jurisdiction, the jagirdar or cadet has failed to pay to the State Government the amount payable by him under sub-section (1) [or sub-section (1A)] [This portion was inserted by Bombay 58 of 1959, Section 3(2).], he shall hold a summary inquiry in the manner provided in the Code and decide whether the jagirdar or cadet has failed to pay the amount to the State Government, and if so, determine the amount to be recovered from the jagirdar or cadet under sub-section (2). The amount so determined shall thereupon be recovered accordingly.
