Section 7 in The Maharashtra Land Revenue (Village, Town and City Survey) Rules, 1969
7. Property car.
- The final results of the enquiry shall be recorded for each parcel of land separately in a card in Form 'D' to be called the 'Property Card'.[Provided that, where the record of rights are maintained by using a suitable storage device as per section 148A, the Commissioner may, by notification, specify, from time to time, the software necessary for recording the final results of enquiry regarding each parcel of land separately in Form 'D' to be called the "Property Card". The Property Card so stored on storage device shall be deemed to be the original copy of the Property Card.] [Proviso was inserted by No. CLR 1004/CR-45/L-1, Cell, dated 25.7.2007.]
