Section 286 in Maharashtra Land Revenue Code, 1966
286. All documents connected with survey to be sent to Collector.
(1)After the survey of any part of the City has been completed, the Superintendent shall deposit with the Collector all maps, registers and other documents connected with the survey of such part.(2)Such deposit shall be notified in the Official Gazette, and any person interested in the survey may, at any time within two months from the date of such notification, inspect such maps, registers and other documents free of charge.(3)During such period the Collector may, if necessary, and without prejudice to the rights of any of the parties concerned, cause the map or the register prepared under Section 282 to be corrected free of charge.
