Section 9 in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970
9. Report to be published in each village.
- The settlement report shall be published by the Collector in each village concerned in Marathi by posting it alongwith the notice published under section (2) of Section 97, which shall be in Form 13 for three months in the village Chavdi, and where there is no Chavdi, in the office of the village panchayat, and if there is no village panchayat in some prominent place in such village and also on the notice board of the taluka office. The fact that the settlement report has been so published shall be announced in the village by beat of drum.
