Section 35 in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
35. Preparation of record of rights in areas in which town planning scheme has come into force.
- As soon as a final town planning scheme has come into force in any area under the provisions of the Maharashtra Regional and Town Planning Act, 1966, the Talathi shall prepare a fresh record of rights as to accord with the said scheme. The fresh record of rights so prepared shall be deemed to be the fair copy of the record of right as provided in sub-rule (7) of Rule 5, and all provisions of sub-rules (8), (9), (10) and (11) of Rule 5 shall apply to such record of rights as they apply to the preparation of the first record of rights.
