Section 130 in Maharashtra Land Revenue Code, 1966
130. Grant of sanad on alteration of holding.
- After a survey has been made under Section 126, and after sanads have been granted under Section 129, every holder of a building site as aforesaid whose holding is altered by increase, decrease, sub-division, alteration of tenure or otherwise shall be entitled on payment of a correction fee to be fixed by regulations made by the Collector with the sanction of the Commissioner for each villages, city or town to receive from the Collector a fresh sanad in the form of Schedule 'C' or to the like effect specifying by plan and description the extent and conditions of his altered holding or, as the case may be, to have the sanad already issued to him under Section 129 amended by the Collector,
