Section 6(2) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(2)Notice of every entry made under sub-section (1) shall be given in the manner prescribed for the giving of notice [in the Hyderabad area of the State, under the Hyderabad Record of Rights in Land Regulation, 1358 Fasli and elsewhere, under the relevant Code,] [These words were substituted for the word and figures 'under the Bombay Land Revenue Code, 1879' by Bombay 61 of 1958, Section 3(5).] of an entry in the register of mutations.
