Section 4 in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
4. Issue of notice.
- [(1) Where no record of rights] [Amended by (1) No. UNF. 2267-(A)-R(Spl.), 20.5.1972; M.G.G., part IV-B, 8.6.1972, page 1114 (Corrigendum).] exists in respect of lands in any village and it is to be prepared for the first time, the Talathi of that village shall issue a public notice in Form II calling upon all persons who have any interest in the lands in such villages, furnish to him either in writing or orally, information on all or any of the following points within thirty days from the date of the public, namely :-(i)the survey number and sub-division number, if any, of the land in which he has any interest as holder, occupant, owner, tenant, landlord, mortgagee, Government lessee, assignee of rent or revenue or in any other manner;(ii)the nature of interest in the land, that is to say, whether the land is held as holder, occupant, owner, tenant, landlord, mortgagor, mortgagee, or [assignee] [Amended by (1) No. UNF. 2267-(A)-R(Spl.), 20.5.1972; M.G.G., part IV-B, 8.6.1972, page 1114 (Corrigendum).] or in any other manner;(iii)the tenure on which the land is held, that is to say, whether the land is alienated or un-alienated, and [in case of unalienated land] [Amended by (1) No. UNF. 2267-(A)-R(Spl.), 20.5.1972; M.G.G., part IV-B, 8.6.1972, page 1114 (Corrigendum).], whether held as Occupant-Class I, Occupant-Class II, or as Government lessee;(iv)the encumbrances or charge, if any, on the land, and the name of the holder of such encumbrances or charge.(2)The notice under sub-rule (1) shall be published in the village by beat of drum and by affixing copies thereof in the office of the Panchayat of the village and in the Chavdi.
