Section 8 in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
8. Responsibility for maintenance of record of rights and register of mutations.
- In areas other than those surveyed under Section 126 the Tahsildar shall be responsible for the up-to-date maintenance of the record of rights and of the register of mutations in all villages within his jurisdiction, and for that purpose, for the timely and systematic compliance of the provisions hereinafter appearing.
