Section 164(7) in Maharashtra Land Revenue Code, 1966
(7)Where the villages mentioned in sub-section (1) lie in different districts the following provisions shall apply, namely:-(a)the orders specifying the right of Nistar or the right of grazing cattle shall be passed by the Collector in whose district the village over which such right is claimed lies;(b)any orders regarding route of passages shall be passed by the Collector in whose respective jurisdiction the area over which passage is allowed lies;(c)the Collector passing an order in accordance with clauses (a) and (b) shall, consult in writing with the other Collector concerned.
