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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(8) in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971

(8)The fair copy of the record of rights prepared under sub-rule (7) shall be published by issuing a notice in Form VI in the manner provided in sub-rule (2) of Rule 4 for inviting objections if any, to the particulars entered in the fair copy.