Section 28 in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
28. Supervision.
- It shall be the duty of [a survey officer not below the rank of the rank of the Taluka Inspector of Land Records] [Substituted for the words 'a Circle Inspector or a survey officer not below the rank of a Circle Inspector' by No. CLR 1004/CR-45/L1, Cell, dated 25.7.2007.] to check whether the Talathi has [prepared] [Amended by (1) No. UNF. 2267-(A)-R(Spl.), 20.5.1972; M.G.G., part IV-B, 8.6.1972, page 1114 (Corrigendum).] and maintained the mutations register in accordance with the provisions of the Code and these rules; and if it has not been so prepared or maintained, cause it to be so prepared and maintained.F. Register of crops, register of persons other than persons deemed to be in possession according to the record of rights and register of tenancies in areas other than those surveyed under Section 126.
