Section 72(2) in Maharashtra Land Revenue Code, 1966
(2)Where any occupancy or alienated holding is forfeited under the provisions of sub-section (1), the Collector shall take possession thereof and may lease it to the former occupant or superior holder thereof, or to any other person for a period of one year at a time so however, that the total holding of such holder or, as the case may be, the person does riot exceed the ceiling fixed in that behalf under any law for the time being in force.
