Section 6(1) in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
(1)Where a record of rights prepared before the commencement of these rules (hereinafter referred to as "the existing records of rights") in respect of lands in any village in areas other than those surveyed under Section 126, is not in accordance with form I, the Talathi shall cause the existing record of rights to be replaced by a new record of rights in Form I by transferring from the existing record of rights to the new record of rights, the entries in respect of each survey number and sub-division of a survey number. The new record of rights so prepared shall be checked by the Circle Inspector.
