Section 7 in The Maharashtra Land Revenue Farm Building (Erection, Renewal, Reconstruction, Alteration, Additions, etc.) Rules, 1989
7. Maintenance of record of permission granted under section 41(2) of the Code.
- Record of permission granted under sub-section (2) of section 41 of the Code shall be maintained in Form 'B' appended hereto, at village Tahsil, and District levels in which the land in respect of which permission is granted is situated.Form "A"(See rule 3)Form of application under sub-section (2) of section 41 of Maharashtra Land Revenue Code, 1966To,The collector ofThe sub-Divisional Officer,The TahsildarSir,I .............................. residing at .............................. Taluka .............................. In .............................. District hereby apply for permission to use the land described below to erect a farm building to carry out the work of renewal/ reconstruction/ alteration/ additions to the existing farm building.
