Section 3 in The Maharashtra Land Revenue (Village, Town and City Survey) Rules, 1969
3. Collector to issue notice of survey.
- Where a survey of lands in any village, town or city as directed to be made by the State Government under Section 126, the Collector shall cause to be issued in Form 'A' a general notice to the inhabitants of such village, town or city informing them about the introduction of the survey and calling upon the house owners, mortgagor, mortgagees, absentee owners and other persons having interest in the lands to be surveyed to give all information to the survey officers appointed for the purpose and to ensure that their lands are measured and rights recorded correctly.
