Section 6(3) in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
(3)On the appointed date, time and place, the officer concerned shall check the entries in the new record of rights with the corresponding entries in the existing record of rights and correct the entries, where necessary. He shall then proclaim to the people assembled that with effect from the said date, the new record of rights in Form I shall be the record of rights of the village.
