Section 20 in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
20. Form of record of rights and register of mutations.
- In areas surveyed under Section 126, a record of rights and register of mutations shall be prepared in the form of "Property Card" prescribed by Rule 7 of the Maharashtra Land Revenue (Village, Town and City Survey) Rule, 1969 and maintained as provided in Rule 21 to 28.
