Section 7(1) in Maharashtra Khoti Abolition Act, 1950
(1)Whenever an officer authorised by the [State Government] [These words were substituted for the words 'Provincial Government' by Bombay 18 of 1950, Section 2(ii).] in this behalf so directs, a khot shall produce before him or such other officer as may be specified in the direction accounts and other records relating to the khoti village kept by him in the Ratnagiri district under the provisions of the Khoti Act and in the Kolaba district under the terms of the kabulayat.
