Section 34A in The Maharashtra Tenancy and Agricultural Lands Act, 1948
34A. [ Holders of land to furnish particulars of land to Mamlatdar. - Every person holding land in the charge of more than one Village Accountant whether as owner or tenant or partly as owner and partly as tenant on the 31st day of March, 1957, shall within the prescribed period furnish in the prescribed manner true particulars of all the land so held by him to each of the Mamlatdars within whose jurisdiction any piece of such land is situate] [This section was inserted by Bombay 38 of 1957, Section 19.].
