Section 151 in Maharashtra Land Revenue Code, 1966
151. Obligation to furnish information, obligation to furnish entries from record of rights, etc., to holder or tenant in booklet form and to maintain booklet, etc.
(1)Any person whose rights, interests or liabilities are required to be, or have been entered in any record or register, under this Chapter shall be bound, on the requisition of any Revenue Officer or Talathi engaged in compiling or revising the record or register, to furnish or produce for his inspection, within one month from the date of such requisition all such information or document needed for the correct compilation or revision thereof as may be within his knowledge or in his possession or power.(2)A Revenue Officer or a Talathi to whom any information is furnished or before whom any document is produced in accordance with the requisition under sub-section(1), shall at once give a written acknowledgement thereof to the person furnishing or producing the same and shall endorse on any such document a note under his signature stating the fact of its production and the date thereof and may return the same immediately after keeping a copy of it, if necessary.(3)Every holder of agricultural land (including a tenant if he is primarily liable to pay fend revenue therefor), on making an application in that behalf in writing, may be supplied by the Talathi with a booklet containing a copy of the record of rights pertaining to such land.(4)The booklet shall also contain information regarding the payment of land revenue in respect of land and other Government dues by the holder or, as the case may be, the tenant and also information as respects the cultivation of his land and the area of crops sown in it as shown in the village accounts and such other matters as may be prescribed.(5)Every such booklet shall be prepared, issued and maintained in accordance with the rules made by the State Government in that behalf. Such rules may provide for fees to be charged for preparing, issuing and maintaining the booklet. [The fees so charged may, subject to the order of the State Government, if any, be retained by Revenue Officer preparing, issuing and maintaining the booklet] [These words were added by Maharashtra 18 of 1976, section 2(a).].(6)Where any booklet is prepared, issued or maintained immediately before the coming into force of this Act, such booklet shall be deemed to have been prepared, issued and maintained in accordance with the provisions of this Act and the rules made thereunder until provision is made for preparing, issuing and maintaining the booklet in any other form or manner under the rules made in that behalf by the State Government.(7)[ Every information in so far as it relates to the record of rights, contained in the booklet prepared, issued or maintained or deemed to have been prepared, issued or maintained in accordance with the provisions of this Code and the rules made thereunder shall be presumed to be true until the contrary is proved or until such information is duly modified under this Code.] [This sub-section was added, by Maharashtra 18 of 1976, section 2(b).]
