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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(2) in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971

(2)When the record of rights is to be rewritten, the Talathi shall transfer the entries in the record of rights as they stand up-to-date to fresh copies of record of rights in Form I. The record of rights so prepared shall be checked by the Circle Inspector.