Section 34 in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
34. Revenue Officer competent to exercise powers under Section 80 and 81.
(1)Any revenue officer may exercise the power of a survey officer to issue general notices under Section 80.(2)Any Aval Karkun shall be competent, if so required by the Tahsildar to exercise the power of a survey officer to issue summons under Section 80.(3)Any revenue officer not below the rank of an Assistant or Deputy Collector shall be competent to assess under Section 81, the cost of the operation or revision of maps or plans and all contingent expenses including the cost of clerical labour and supervision, on the lands to which such maps or plans relate. Such cost shall be so assessed that it will cover the entire cost of measuring, assessing and mapping the land.
