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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(3) in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971

(3)After the record of rights is so prepared the provisions of sub-rules (2) and (3) of Rule 6 shall mutatis mutandis apply.D. Maintenance of record of rights and register of mutations in areas other than those surveyed under Section 126.