Section 13 in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
13. Pencil indications in record of rights.
- Whenever an entry is made in the register of mutations under sub-section (1) of Section 150 in relation to any land, the Talathi shall indicate, in pencil the number of that mutation entry against the entry relating to that land appearing in the record of rights with the remark that the mutation entry has not been duly certified.[Provided that, where the record of rights are maintained by using a suitable storage device, the Talathi shall indicate the pencil entry in italics and underlined words and letters and also mention, at the bottom of computerised Form VII, a note of mutation pending certification, as a pencil entry, in the italics and underlined words and letters and such note shall be deemed to be the same as taken by pencil.] [Proviso was added by No. CLR 1004/CR-45/L1, Cell, dated 25.7.2007.]
