Section 150(3) in Maharashtra Land Revenue Code, 1966
(3)When any objection to any entry made under sub-section (1) in the register of mutations is made either orally or in writing to the Talathi, it shall be the duty of the Talathi to enter the particulars of the objections in a register of disputed casesection The Talathi shall at once give a written acknowledgement for the objection to the person making it in the prescribed form.
