Section 5A in The Bombay Land Improvement Schemes Rules, 1949
5A. [ Alteration of statement prepared under section 13. [Inserted by G. N. of 31.12.1956.]
- When the entries in the record of rights are altered on account of change of ownership of land, corresponding changes shall be carried out by the Mamlatdar or Mahalkari concerned under his signature in column 11 of the statement in Form No. III prepared under section 13 and received by him under rule 5.]
