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State of Maharashtra - Section

Section 29 in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971

29. Register of crops.

- A register of crops showing the crops grown in the land and the area in which they are grown shall be maintained in every village. It shall be in the form of a separate card in Form XIII in respect of each survey number or sub-division of a survey number and the contents thereof shall be incorporated at the end of Form I. Entries in the register shall be made every year in the manner provided in Rule 30.