Section 150(6) in Maharashtra Land Revenue Code, 1966
(6)Entries in the register of mutations shall be tested and if found correct, or after correction, as the case may be, shall be certified by any Revenue or Survey Officer not below the rank of an Aval Karkun in such manner as may be prescribed:[Provided that, entries in respect of which there is no dispute may be tested and certified by a Circle Inspector:] [This proviso was inserted by Maharashtra 8 of 1969, section 5(a).][Provided further that] [These words were substituted for the words 'provided that' by Maharashtra 8 of 1969, section 5(b).] no such entries shall be certified unless notice in that behalf is served on the parties concerned.
