Section 16(2) in The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969
(2)Where there is any dispute, the boundary to which it relates shall be measured and mapped in accordance with the claims of both the disputants, and the dispute entered in the register of disputed cases. After the dispute has been settled under the provisions of the Code and rules made thereunder, the map shall be corrected accordingly, and the areas finally entered into the land records.
