Section 23 in The Maharashtra Land Revenue (Conversion of use of Land and Non-Agriculture Assessment) Rules, 1969
23. Map showing non-agricultural areas.
(1)Each Collector shall maintain in his office and from time to time as required renew or bring up-to-date a map of his district upon which it shall be clearly shown by district colours or otherwise as may be convenient, the urban and non-urban areas in the district in accordance with clause (42) of Section 2 of the Code, the area classified as Class I and II villages in non-urban areas constituted under Section 111.(2)When an area is very small, or when its limits intersect a village in an intricate way, insets on a larger scale or a supplementary file of village maps shall be provided.(3)Whenever any area is brought under a different class or rate by a fresh order, the map shall be corrected and the authority for the change noted over the Collector's signature on the map.(4)Each Tahsildar shall similarly maintain a map of his taluka with similar supplements which shall be similarly corrected and endorsed by the Collector, at each change.(5)These maps shall be open to public inspection free of charge during all office hours.
