Section 6 in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
6. Entry in the Record of Rights.
(1)On notification of a standard area under sub-section (3) of section 5 for a local area all fragments in the local area shall be entered as such in the Record of Rights or where there is no Record of Rights in such village record as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may prescribe.(2)Notice of every entry made under sub-section (1) shall be given in the manner prescribed for the giving of notice [in the Hyderabad area of the State, under the Hyderabad Record of Rights in Land Regulation, 1358 Fasli and elsewhere, under the relevant Code,] [These words were substituted for the word and figures 'under the Bombay Land Revenue Code, 1879' by Bombay 61 of 1958, Section 3(5).] of an entry in the register of mutations.
