Section 162 in Maharashtra Land Revenue Code, 1966
162. Matter to be provided for in Nistar Patrak.
- The following matters shall be provided in a Nistar Patrak, that is to say, -(a)the terms and conditions on which grazing of cattle in the village will be permitted;(b)the terms and conditions on which and the extent to which any resident of the village may obtain, -(i)wood, timber, fuel or any other forest produce;(ii)mooram, kankar, sand, earth, clay, stones or any other minor minerals;(c)instructions regulating generally the grazing of cattle and removal of articles mentioned in paragraph (b);(d)any other matter required to be recorded in the Nistar Patrak by or under this Code.
