Section 5 in The Maharashtra Land Revenue (Village, Town and City Survey) Rules, 1969
5. Survey operations.
- Operations connected with any survey shall be carried out by the staff referred to in Rule 4 as provided in that rule in such manner as the Director of Land Records may from time to time direct. The operations so carried out shall be recorded in maps drawn to a scale as may from time to time be laid down by the Director of Land Records. The staff shall also record information in respect of particulars of the property and names of the holders thereof and enter it in columns 1 to 4 of the inquiry register in Form 'B' The maps and the register so prepared shall then be forwarded for the purposes of Rule 6 to the Inquiry Officer shall be a Survey Officer not below the rank of a District Inspector of Land Records or a Tahsildar appointed by the State Government or as the case may be, the Director of Land Records.[Provided that, where the record of rights are maintained by using a suitable storage device as per section 148A, the Commissioner may, by notification, specify, from time to time, the software necessary for preparation, maintenance and updation of Enquiry Register in Form 'B-1' and the staff may also record therein, the information in respect of particulars of the property and holders thereof and other relevant information. The Enquiry Register so stored on the storage device shall be deemed to be the original copy of the Enquiry Register. The Enquiry Register, in hard copy, as so prepared shall alongwith maps and other relevant documents shall be forwarded for the purposes of rule 6 to the concerned Inquiry Officer.] [Proviso was inserted by No. CLR 1004/CR-45/L-1, Cell, dated 25.7.2007.]
