Section 13(2) in Maharashtra Land Improvement Schemes Act, 1942
(2)When the statement is prepared under this section any rights and liabilities shown therein shall be entered in the record of rights [or where there is no record of rights, in the prescribed village record] [These words were substituted for the words, figures and letter 'maintained under Chapter XA of the Bombay Land Revenue Code, 1879' by Bombay 30 of 1958, section 8(2).] and in the village accounts in such manner as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may prescribe and shall thereupon from part of such record of rights [or as the case may be, of such village record and of the village accounts] [These word were substituted for the words 'and of the village accounts' by Bombay 30 of 1958, section 8(2).].
