Section 148A in Maharashtra Land Revenue Code, 1966
148A. [ Maintenance of record of rights etc., by using suitable storage device. [Section 148A was inserted by Maharashtra 43 of 2005, section 3, (w.e.f. 25-8-2005).]
- The record of rights maintained under section 148 and the land records maintained under the other provisions of this Chapter may also be so maintained by using a suitable storage device.]
