Section 31(3) in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
(3)On the appointed date and time, the Tahsildar shall hear the persons interested and after holding further enquiry as he deems necessary decide the matter. [After the resultant entries are made in the record, he shall cause necessary entries to be made in the relevant Khate Pustika] [Added by G.N. of 7.9.1983.].
