Section 5(9) in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
(9)If any objection to any particulars entered in the fair copy of the record of rights is received from any person, the Talathi shall acknowledge the receipt thereof, and shall server notices on all other persons likely to be affected by, or interested in, the objection informing them of the nature of the objection and calling upon them to the present at the place and on the date and at the time fixed for hearing the objection and taking decision in respect thereof.
