Section 6 in The Maharashtra Land Revenue (Inclusion of Certain Bhumidharis in Occupants-Class I, Permission) Rules, 1968
6. Copy of the order to be sent to Tahsildar and Talathi.
- A copy of the order passed under Rule 5 shall be forwarded to the Tahsildar concerned and Talathi of the village in which the land is situated and thereupon, the Talathi shall within a reasonable time make change in accordance with the provision of the Code in the relevant entries in the record of tights and conform with the order so made, and report the fact of having made such change to the Tahsildar.
