Section 13A(3) in Maharashtra Land Improvement Schemes Act, 1942
(3)The rights and liabilities shown in the interim statement and the final statement shall be entered in the record of rights or where there is no record of rights in the prescribed village record and in the village accounts in such manner as the State Government may prescribe and shall thereupon from part of such record of rights or as the case may be, the village record and of the village accounts.] [Section 13A was inserted by Bombay 30 of 1958, section 9.]
