Section 165(1) in Maharashtra Land Revenue Code, 1966
(1)As soon as may be after this Code comes into force, the Collector shall, according to any general or special order made by the State Government in that behalf, ascertain and record customs in each village in regard to -(a)the right to irrigation or right of way or other easements,(b)the right to fishing, in any land or water belonging to or controlled or managed by the State Government or a local authority, and such record shall be known as Wajib-u/-arz of the village.
