Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2)(i) in The Maharashtra Land Revenue Circle Officers and Circle Inspectors, (Duties and Functions) Rules, 1970

(i)check whether any transactions have taken place in contravention of the provisions of the relevant tenancy law and the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947, and whether such transactions have been reported to the Tahsildar for action; and whether, in making the entries in respect of such transaction in the Record of Right's, the procedure laid down by Government in that behalf, if any, has been duly followed;