Section 21 in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
21. Responsibility for maintenance of record of rights and register of mutations.
- In areas surveyed under Section 126, the survey officer not below the rank of a [Taluka Inspector of Land Records] [These were substituted for the words 'District Inspector of Land Records' by No. CLR 1004/CR-45/L1, Cell, dated 25.7.2007.] shall be responsible for the up-to-date maintenance of record of rights and register of mutations in all surveyed cities, town and villages within his jurisdiction.
