Section 5(3) in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
(3)The rough copy of the record of rights, prepared under Sub-rule (1) shall, after being checked by the Circle Inspector or a survey officer not below the rank of a Circle Inspector, be published by issuing a notice in Form IV, in the manner provided in Sub-Rule (2) of Rule 4 for inviting objection, if any, to the particulars, entered in the rough copy.
