Section 3 in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
3. Form of Record of Rights.
- In areas other than those surveyed under Section 126, a record of rights shall be prepared and maintained in the form of a separate card in Form I for each survey number or, as the case may be, sub-division of a survey number.[Provided that, where the record of rights are maintained by using a suitable storage device as per the provisions of section 148A, the Commissioner shall by notification, specify, from time to time, the software necessary for preparation and maintenance of record of rights in areas other than those surveyed under section 126 in Form 'I' for each survey number, or as the case may be, the sub-division of a survey number. Record of rights so stored on the storage device shall be deemed to be the original copy of record of rights.] [Proviso was added by No. CLR 1004/CR-45/L1, Cell, dated 25.7.2007 (M.G.G., part IV-B, pages 1270-1271).]B. Procedure for preparation of the first record of rights in areas other than those surveyed under Section 126
