Section 5(11) in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
(11)After the fair copy of the record of rights is corrected as aforesaid, such revenue or survey officer shall cause such portion thereof as the persons present may desire to be read out in their presence, and after carrying out in the manner provided for in sub-rule (10), such correction as he may deem [necessary] [Amended by (1) No. UNF. 2267-(A)-R(Spl.), 20.5.1972; M.G.G., part IV-B, 8.6.1972, page 1114 (Corrigendum).], shall put his signature and date on the fair copy of the record of rights in the presence of any revenue or survey officer and add at the end of the copy a certificate that it has been duly approved and promulgated.C. Preparation of new record of rights in place of existing record of rights in areas other than those surveyed under Section 126.
