Section 14 in The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969
14. Maintenance of records.
(1)For all the lands which have in the past been surveyed or assessed or which shall be hereafter surveyed or settled under the provisions of the Code and these rules, it shall be the duty of the Director-(a)to cause to be corrected any arithmetical or clerical error, whenever discovered;(b)to cause to be incorporated punctually in the land records all changes in boundaries, areas, tenures and assessments either of survey numbers or of their sub-divisions which are made under orders of any competent authority under the Code and these rules or any other law:(2)[ Provided that, when after the settlement is deemed to have been introduced under Section 102, land revenue is levied under such settlement, such land revenue shall not be increased upon the discovery of any mistake in classification, until the terms of such settlement expires.] [Substituted by G.N. of 25.11.1970.]
