Section 300(1) in Maharashtra Land Revenue Code, 1966
(1)Whenever any dispute or question arises with respect to the making or completion of any entry or transfer in the records of the Collector, of or relating to any land, house or other immovable property subject to the payment of land revenue to the State Government, the Collector shall summon all the parties interested in such entry or transfer, and shall call for such evidence, and examine such witnesses, as he shah consider necessary, and shall thereupon decide summarily what entry shall be made in his records in respect of such land, house, or other immovable property.
