Section 151(1) in Maharashtra Land Revenue Code, 1966
(1)Any person whose rights, interests or liabilities are required to be, or have been entered in any record or register, under this Chapter shall be bound, on the requisition of any Revenue Officer or Talathi engaged in compiling or revising the record or register, to furnish or produce for his inspection, within one month from the date of such requisition all such information or document needed for the correct compilation or revision thereof as may be within his knowledge or in his possession or power.
