Section 129 in Maharashtra Land Revenue Code, 1966
129. Sanad to be granted without extra charge.
- Every holder of a building site as aforesaid and every holder of a building site newly formed or first used as such, after the completion of a survey under Section 126 shall be entitled, where the holder is required to pay survey fee provided therefor, to receive from the Collector without extra charge one or more sanads, in the form of Schedule 'C' or to the like effect specifying by plan and description the extent and conditions of his holding and where a holder is not required to pay any survey fee, he shall be entitled to receive such sanad or sanads on payment of a fee of [one rupee or such amount as may be prescribed, whichever is higher] [Substituted 'one rupee' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.] per sanad. Every such sanad shall be executed on behalf of the Governor by such person as he may direct or authorise:Provided that, if such holder do not apply for such sanad or sanads at the time of payment of the survey fee or thereafter within one year from the date of the public notice issued by the Collector under Section 127, the Collector may require him to pay an additional fee not exceeding one rupee for each sanad.
