Section 12(1) in The Maharashtra Khar Lands Development Act, 1979
(1)As soon as may be after a scheme has come into force, in respect of the lands included in the scheme, whether they are acquired or benefited, the Khar Lands Development Officer executing the scheme shall cause to be made in the record-of-rights relating to such lands, an entry to the effect that the lands are included in the khar lands schemes specified in such entry. If there are no record-of-rights, such entry shall be made in the prescribed village record.
