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[Cites 0, Cited by 0] [Section 328(2)] [Section 328] [Entire Act]

State of Maharashtra - Subsection

Section 328(2)(xlix) in Maharashtra Land Revenue Code, 1966

(xlix)under Section 150, the form of acknowledgement to be given by the Talathi under sub-section (3), the manner in which orders disposing of objections shall be recorded in the register of mutations under sub-section (4), the rules subject to which transfers of entries from the register of mutations to the record of rights shall be effected under sub-section (5), the manner in which entries in the register of mutations shall be certified under sub-section (6) and the manner and procedure to be followed in maintaining the register of tenancies under sub-section (7), thereof;
(I)under sub-section (4), other matters which the booklet should contain; and under sub-section (5) of Section 151, the rules in accordance with which such booklet shall be prepared, issued and maintained and the fees to be charged therefor;
(Ii)the rules for the purpose of Section 153;
(lii)under Section 154, the form in which and the times at which intimation of transfers by registering officers shall be sent;
(liii)under Section 156, the other land records to be prepared;
(liv)under sub-section (2) of Section 170, the rules providing for the payment of land revenue in instalments and prescribing the dates on which, the persons to whom, and the places where at, such instalments shall be paid;
(Iv)under Section 179, the rules subject to which the occupancy or-alienated holding forfeited to Government may be sold or otherwise disposed of;
(lvi)under Section 187, the rules for the management of unalienated land;
(lvii)under sub-section (1) of Section 192, the form of proclamation to be issued by the Collector;
(lviii)under sub-section (4) of Section 193, the form of notice;
(lix)under Section 205, the manner in which a fresh notice of re-sale of property shall be given;
(lx)under Section 238, the rules for conducting ordinary inquiries;
(Ixi)under Section 239, the charges for copying, searches, inspection and other like matters;
(lxii)under Section 327, the rules subject to which, and the fees on payment of which, maps and records shall be open to the inspection of the public and certified extracts from the same or certified copies thereof shall be given;
(lxiii)any other matter for which rules may be made under this Code.