Section 7 in Maharashtra Money-Lending (Regulation) Act, 2014
7. Register of money-lenders.
- Every Assistant Registrar shall maintain, for the area of his jurisdiction, a register of money-lenders in such form as may be prescribed :[Provided that, in the Scheduled Areas, the register shall be maintained at the level of Gram Panchayat.] [This proviso was added, by Mah. 23 of 2014, section 4.]
