Section 15(1) in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969
(1)A Copy of the plan prepared by the District Inspector for the purpose of straightening or regularising the boundary under Section 137 shall be published in the village by the district Inspector at the chavdi or other prominent place in each village in Marathi and in the office of the District Inspector. It shall also be proclaimed in the village by beat of drums that a plan for straightening or regularising the boundaries is prepared and published and that objections, if any, should be submitted to the District Inspector within 15 days from the date of publication of the plan and its proclamation. An individual notice will also be served on the person interested as ascertained from the Record of Rights.
