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State of Maharashtra - Section

Section 11 in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971

11. Talathi to make entries in register of mutations.

- As soon as an intimation regarding registration of documents referred to in Section 154 is received by a Talathi, he shall make separate entries in the register of mutations in respect of the mutation effected by each of the said documents.