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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(4) in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971

(4)As soon as may be practicable after the Talathi has made entries in the register of crops, any revenue or survey officer not below the rank of a Circle Inspector shall, for purpose of verification of the said entries, visit the village of which advance intimation as aforesaid shall be given to the villagers, and after due enquiry correct the entries which may be found to be incorrect. [He shall cause the Talathi to make resultant changes in the entries in the respective Khate Pustika also] [Added by G.N. of 7.9.1983.].