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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of Maharashtra - Subsection

Section 150(5) in Maharashtra Land Revenue Code, 1966

(5)The transfer of entries from the register of mutations to the record of rights shall be effected subject to such rules as may be made by the State Government in this behalf:Provided that, an entry in the register of mutations shall not be transferred to the record of rights until such entry has been duly certified.