Section 272 in Maharashtra Land Revenue Code, 1966
272. Compulsory process to cease on payment under protest and on filing appeal and furnishing security.
- All compulsory process against a defaulter shall cease on his paying or tendering the amount demanded of him under protest to the officer executing such process or on his filing an appeal [before the Commissioner or as the case may be, the Maharashtra Revenue Tribunal] [These words were substituted for the words 'before the Commissioner' by Maharashtra Land Revenue Code (Second Amendment) Act, 2007, Maharashtra 23 of 2007, section 7(a).] to contest the legality of the demand and furnishing security satisfactory to the Collector, [the Commissioner] [These words 'The Commissioner' were substituted for the words 'the State Government' by Maharashtra 47 of 1981, section 11.], [or as the case may be, the Maharashtra Revenue Tribunal] [These words 'The Commissioner' were inserted by Maharashtra Land Revenue Code (Second Amendment) Act, 2007, Maharashtra 23 of 2007, section 7(b).] that he will be pending the decision of the said appeal neither quit jurisdiction nor removed nor transfer his property therein, without providing to the satisfaction of the Collector [of the Commissioner or of the Maharashtra Revenue Tribunal] [These words were substituted for the words 'of the Commissioner' by Maharashtra Land Revenue Code (Second Amendment) Act, 2007, Maharashtra 23 of 2007, section 7(c).] for the execution of the order passed in appeal.
