Section 5 in The Bombay Land Improvement Schemes Rules, 1949
5. [ Preparation of statement and entries in record of rights under section 13. [Substituted by G. N. of 5.7.1956.]
(1)The statement under sub-section (1) of section 13 of the Act shall be in Form III and prepared in the regional language of the area concerned. It shall be sent in triplicate by the Divisional Soil Conservation Officer to the Mamlatdar or Mahalkari concerned as soon as possible after the 1st day of April in each year.(2)On receipt of the statement, the Mamlatdar or Mahalkari, as the case may be, shall retain one copy and shall forward the other two copies to the talathi of the village concerned.(3)The talathi shall make the necessary entries in the mutation register (village Form No. VI) corresponding to each entry in the statement.(4)After the entry in the mutation register is certified as required by section 135-D of the Bombay Land Revenue Code, 1879, the talathi shall transfer the entry to the record of rights under the column "other rights".(5)The talathi shall also fill in column 13 of the statement in Form No. III and return one of the copies to the Divisional Soil Conservation Officer through the Mamlatdar or Mahalkari concerned.]
