Section 165(4) in Maharashtra Land Revenue Code, 1966
(4)The Collector may, on the application of any person interested therein or on his own motion, modify any entry or insert any new entry in the Wajib-ul-arz on any of the following grounds:-(a)that, all persons interested in such entry wish to have it modified; or(b)that, by a decree in a civil suit, it has been declared to be erroneous; or(c)that, being founded on a decree or order of a civil court or on the order of a Revenue Officer, it is not in accordance with such decree or order; or(d)that, being so founded, such decree or order has subsequently been varied on appeal, revision or review; or(e)that, the civil court has by a decree determine any custom existing in the village.
