Section 7 in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
7. Rewriting of record of rights.
(1)The record of rights shall ordinarily be rewritten after a period of ten years. The Sub-Divisional Officer may direct the record of rights to be rewritten at the end of a shorter period if he considers that in view of the number of entries made in the record of rights in respect of a large number of survey numbers or sub-divisions of survey numbers in the village, it will be difficult for the Talathi to make any further entries therein.(2)When the record of rights is to be rewritten, the Talathi shall transfer the entries in the record of rights as they stand up-to-date to fresh copies of record of rights in Form I. The record of rights so prepared shall be checked by the Circle Inspector.(3)After the record of rights is so prepared the provisions of sub-rules (2) and (3) of Rule 6 shall mutatis mutandis apply.D. Maintenance of record of rights and register of mutations in areas other than those surveyed under Section 126.
