Section 5(7) in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
(7)After the decisions are taken by the revenue or survey officer under sub-rule (6), the Talathi shall correct the entries or, as the case may be, fill in the blank entries in the rough copy of the record of rights in red ink according to the said decisions, and shall also prepare a fair copy of the record of rights as so corrected.
