Section 150 in Maharashtra Land Revenue Code, 1966
150. Register of mutations and registers of disputed cases.
(1)The Talathi shall enter in a register of mutations every report made to him under Section 149 or any intimation of acquisition or transfer under Section 154 or from any Collector.(2)Whenever a Talathi makes an entry in the register of mutations, he shall at the same time post up a complete copy of the entry in a conspicuous place in the Chavdi, and shall give written intimation to all persons appearing from the record of rights or register of mutations to be interested in the mutation, and to any other person whom he has reason to believe to be interested therein.[Provided that, where the record of rights are maintained under section 148A by using the storage device, as soon as the Tahsildar in the Taluka receives an intimation under section 154, the Talathi in the Tahsildar office shall send it to all persons appearing from the record of rights or register of mutations to be interested in the mutation and to any other person whom he has reason to believe to be interested therein and also to the concerned Talathi of the village, by short message service or electronic mail or any such device as may be prescribed; and upon receipt of such intimation, the Talathi of the village shall immediately make an entry in the register of mutations :Provided further that, no such intimation as provided under the first proviso shall be required to be sent by the Talathi in the Tahsildar office to the persons who have executed the document in person before the officer registering the document under the Indian Registration Act, 1908.] [Added by Maharashtra Act No. 30 of 2014, 30.6.2014.](3)When any objection to any entry made under sub-section (1) in the register of mutations is made either orally or in writing to the Talathi, it shall be the duty of the Talathi to enter the particulars of the objections in a register of disputed casesection The Talathi shall at once give a written acknowledgement for the objection to the person making it in the prescribed form.(4)Disputes entered in the register of disputed cases shall as far as possible be disposed of within one year by a Revenue or Survey Officer not below the rank of an Aval Karkun and orders disposing of objections entered in such register shall be recorded in the register of mutations by such officer in such manner as may be prescribed by rules made by the State Government in this behalf.(5)The transfer of entries from the register of mutations to the record of rights shall be effected subject to such rules as may be made by the State Government in this behalf:Provided that, an entry in the register of mutations shall not be transferred to the record of rights until such entry has been duly certified.(6)Entries in the register of mutations shall be tested and if found correct, or after correction, as the case may be, shall be certified by any Revenue or Survey Officer not below the rank of an Aval Karkun in such manner as may be prescribed:[Provided that, entries in respect of which there is no dispute may be tested and certified by a Circle Inspector:] [This proviso was inserted by Maharashtra 8 of 1969, section 5(a).][Provided further that] [These words were substituted for the words 'provided that' by Maharashtra 8 of 1969, section 5(b).] no such entries shall be certified unless notice in that behalf is served on the parties concerned.(7)The State Government may direct that a register of tenancies shall be maintained in such manner and under such procedure as may be prescribed by rules made by the State Government in this behalf.(8)[ The Commissioner may specify, from time to time, the storage device for preparation, maintenance and updation of all registers and documents to be maintained under section 148A.] [Sub-section (8) was added by Maharashtra 43 of 2005, section 4, (w.e.f. 25-8-2005).]
