Section 11(8) in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970
(8)If the Revenue Tribunal's findings are entirely in favour of the applicant, the whole of the amount of the deposits shall be refunded to him. If his objections are only partially accepted, such portion of the amount as may be recommended by the Revenue Tribunal shall be refunded to him. If his objections are rejected in entirety, or found to be frivolous by the Revenue Tribunal, he shall not be entitled to get any refund of his deposit made under sub-rule (1).
