Section 6 in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
6. Preparation of new records of rights.
(1)Where a record of rights prepared before the commencement of these rules (hereinafter referred to as "the existing records of rights") in respect of lands in any village in areas other than those surveyed under Section 126, is not in accordance with form I, the Talathi shall cause the existing record of rights to be replaced by a new record of rights in Form I by transferring from the existing record of rights to the new record of rights, the entries in respect of each survey number and sub-division of a survey number. The new record of rights so prepared shall be checked by the Circle Inspector.(2)The Talathi shall, then publish, in the manner provided in sub-rule (2) of Rule 4, a notice informing all persons interested in the lands in the village that the existing record or rights and the new record of rights are kept open for inspection on the existing times and at a place (being a place convenient to the villagers) to be specified in the notice, and that the new record of rights will be promulgated by a revenue or survey officer not below the rank of a Tahsildar on the date and time to be specified in the notice, and calling upon them to be present on the occasion.(3)On the appointed date, time and place, the officer concerned shall check the entries in the new record of rights with the corresponding entries in the existing record of rights and correct the entries, where necessary. He shall then proclaim to the people assembled that with effect from the said date, the new record of rights in Form I shall be the record of rights of the village.(4)If a record of rights in Form I is prepared by any Consolidation Officer in respect of any [holding] [Amended by (1) No. UNF. 2267-(A)-R(Spl.), 20.5.1972; M.G.G., part IV-B, 8.6.1972, page 1114 (Corrigendum).] under Section 24 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 that record of rights shall be deemed to be new record of rights prepared under these rules for that holding.
