Section 33 in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
33. Provision regarding intimation to be given by registering officer.
(1)The intimation to be given to the Talathi and Tahsildar under Section 154 by a registering officer registering any document under the Indian Registration Act, 1908 shall be given in duplicate in Form XVI separately in respect of lands included in a village. Such intimation shall be given in the 1st week of each month in respect of documents registered in the preceding month.(2)On receipt of such intimation, the Talathi shall maintain the mutation entries effected in accordance with the intimation in column 13 of Form XVI and send a duplicate copy of such intimation to the Tahsildar;
