Section 32 in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
32. Register of tenancies.
- A register of tenancies shall be maintained by the Talathi in Form XV for each agricultural year separately. The entries therein shall be tested by the Circle Inspector when he examines the crops, and other officers of higher rank. When any error is discovered by any of these inspecting officers, they may correct it and initial the correct entry :Provided that no entry shall be corrected unless the person affected by such entry is given an opportunity to be heard.G. Miscellaneous provisions applicable to all areas.
