Section 128 in Maharashtra Land Revenue Code, 1966
128. Maps of village sites.
(1)The results of the operations conducted under Section 126 shall be recorded in such manner in such maps and registers as the State Government may prescribe.(2)If any village panchayat passes a resolution that a map of a village-site should be prepared showing the plots occupied by the holders and that it is willing to contribute to the cost of preparing such maps in such proportion as may be prescribed, the State Government may undertake the preparation of such maps.
