Section 6(2) in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
(2)The Talathi shall, then publish, in the manner provided in sub-rule (2) of Rule 4, a notice informing all persons interested in the lands in the village that the existing record or rights and the new record of rights are kept open for inspection on the existing times and at a place (being a place convenient to the villagers) to be specified in the notice, and that the new record of rights will be promulgated by a revenue or survey officer not below the rank of a Tahsildar on the date and time to be specified in the notice, and calling upon them to be present on the occasion.
