Section 172 in Maharashtra Land Revenue Code, 1966
172. Temporary attachment and management of village or share of village to be vacated (withdrawn) on security being furnished.
- The temporary attachment and management of a village or share of a village under Section 171 shall be vacated if the person primarily responsible for the payment of revenue or any person who would be responsible for the same if default were made by the person primarily responsible shall pay the cost, if any, lawfully incurred by the Collector up to the time of such vacation and shall furnish security satisfactory to the Collector for the payment of the revenue, at the time at which or in the instalments, if any, in which it is payable under the provisions hereinafter contained.
