Section 8 in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970
8. Settlement report.
(1)The Settlement Officer shall incorporate the information collected by him in regard to the matters specified in Rule 5 in his settlement report. The report shall contain the reasons for his proposals and a statement in Form 12 showing the effect of his proposals as compared to that of the settlement then in force.(2)The Settlement Officer shall send three copies of the report submitted by him to the Collector under sub-section (5) of Section 96 to the Settlement Commissioner who shall arrange for its translation in Marathi and have it printed.
