Section 148 in Maharashtra Land Revenue Code, 1966
148. Record of Rights.
- A record of rights shall be maintained in every village and such record shall include the following particulars :(a)the names of all persons (other than tenants) who are holders, occupants, owners or mortgagees of the land or assignees of the rent or revenue thereof;(b)the names of all persons who are holding as Government lessees or tenants including tenants within the meaning of the relevant tenancy law;(c)the nature and extent of the respective interests of such persons and the conditions or liabilities, if any, attaching thereto ;(d)the rent or revenue, if any, payable by or to any of such persons;(e)such other particulars as the State Government may prescribe by rules made in this behalf, either generally or for purposes of any area specified therein.
