Section 9 in The Maharashtra Land Revenue (Village, Town and City Survey) Rules, 1969
9. Contribution to be paid by village Panchyats for preparation of map.
- The contribution to be charged to village Panchayat under sub-section (2) of Section 128 towards the cost of preparation of a map of a village site showing the plots occupied by the holders shall be not less than sixty per cent of the total cost of preparation of such map:[Provided that where a map required by a village panchayat has already been prepared at the time of conducting survey under Section 126, a copy of such map may be supplied to the panchayat on payment of fees prescribed under Section 327.] [UNF. 2067, R.M., 5.11.1971 (M.G.G., part 4-B, 18.11.1971, page 1785).]
