Section 8 in The Bombay Land Improvement Schemes Rules, 1949
8. Manner in which documents, plans and maps relating to a scheme which has come into force shall be accessible to the public under section 19.
- Documents, plans and maps relating to a scheme which has come into force shall be open for public inspection at the office of the Mamlatdar or Mahalkari concerned at any time during office hours. Certified copies thereof shall be supplied on payment of the fees for certified copies prescribed in Chapter XXII of the Land Revenue Rules, (1921).
