Section 18(6) in Maharashtra Money-Lending (Regulation) Act, 2014
(6)Subject to the appeal provided under sub-section (4), the order passed or decisions given by the District Registrar under sub-section (2), shall be sufficient conveyance and it shall be the duty of every officer entrusted with the work relating to maintenance of land records under the Maharashtra Land Revenue Code, 1966(Mah. XLI of 1966), or under any other law for the time being in force, to give effect to such order in his records.
