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State of Maharashtra - Section

Section 7 in The Maharashtra Land Revenue Restoration of Occupancy (Unauthorisedly Transferred by Occupants Belonging to Scheduled Tribes) Rules, 1969

7. Copy of order under Rule 6 to be sent to Tahsildar.

- A copy of the issued under Rule 6 shall be sent to the Tahsildar concerned who shall direct the Talathi of the village concerned to take necessary action for correcting entries in the record of rights of the village in accordance with such order.