Section 48(g) in The Maharashtra Co-Operative Societies Act, 1960
(g)and in particular, notwithstanding anything contained in [Chapter X of the Maharashtra Land Revenue Code, 1966] [These words and figures were substituted for the words, figures and letter, 'Chapter X-A of the Bombay Land Revenue Code, 1879 or any corresponding law for the time being in force,' by Maharashtra 20 of 1986, Section 20(a).], the Record of Rights maintained thereunder shall also include the particulars of every charge on land or interests created under a declaration under clause (a) or (b), [and also the particulars of extinction of such charge.] [These words were added by Maharashtra 20 of 1986, Section 20(b).]
