Section 18 in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
18. Transfer of certified entries from register of mutations to record of rights.
- Immediately after an entry in the register of mutations is certified, under Rule 17, the Talathi shall record of rights, [and where the record of rights are maintained by using a suitable storage device, the Talathi shall authenticate and update the record of rights on storage device] [These words were inserted by No. CLR 1004/CR-45/L1, Cell, dated 25.7.2007.] [and simultaneously copy out the relevant entry in the Khate-Pustika also.] [Added by 7.9.1983.]
