Section 6(4) in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
(4)If a record of rights in Form I is prepared by any Consolidation Officer in respect of any [holding] [Amended by (1) No. UNF. 2267-(A)-R(Spl.), 20.5.1972; M.G.G., part IV-B, 8.6.1972, page 1114 (Corrigendum).] under Section 24 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 that record of rights shall be deemed to be new record of rights prepared under these rules for that holding.
