Section 303(2) in Maharashtra Land Revenue Code, 1966
(2)All other sums declared by any Act or Regulation or by any rules thereunder or by any agreement or contract with the State Government to be leviable as an assessment or as a revenue-demand, or as an arrear of land revenue, shall also be realised in the same manner as revenue-demands under provisions of Sections 267 and 269 of this Chapter.
