Section 27 in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
27. Transfer of existing record of rights of Property Card.
- The existing record of rights referred to in Section 159 of such village, towns and cities as may be specified by a revenue or survey officer not below the rank of the Collector in this behalf, shall be transferred to the Property Card in accordance with the procedure prescribed in Rule 18.
