Section 36(i) in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
(i)Survey number and sub-division number if any, of the land in which he has any interest as holder, [occupant] [Amended by (1) No. UNF. 2267-(A)-R(Spl.), 20.5.1972; M.G.G., part IV-B, 8.6.1972, page 1114 (Corrigendum).], owner, tenant, landlord, mortgagor, mortgagee, Government lessee, assignee of rent or revenue or in any other manner.
