213. Maps and land records open to inspection. Extracts and copies shall be given.
- Subject to such rules and the payment of such fees as the [[State] [The words 'Provincial government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may from time to time prescribe in this behalf, all maps and [land records] [These words were substituted for the words 'survey records and all village accounts and land registers' by Bombay 4 of 1913, section 77.] shall be open to the inspection of the public at reasonable hours, and certified extracts from [the same] [These words were substituted for the words 'such maps, registers, and accounts', by Bombay 4 of 1913, Section 77.] or certified copies thereof shall be given to all persons applying for the same.
