Section 11 in The Rajasthan Lands Summary Settlement Act, 1953
11. Preparation of records.
(1)Without prejudice to the rights of the tenants and landholders that may be determined during the curse of proceedings for the regular settlement of the area under summary settlement, the Settlement Officer shall cause such records as may be prescribed, to be prepared and maintained in the prescribed manner.(2)In particular and without prejudice to the generality of the provision contained in sub-section (1), the Settlement Officer shall cause to be prepared and maintained in the prescribed manner, records and other available materials, a register of all persons cultivating or otherwise holding or occupying land in the area under summary settlement, specifying the following particulars, namely:-(i)the name of each tenant or other person holding or occupying land together with the area land in his occupation or within his holding,(ii)the nature and class of his tenure,(iii)the annual rent payable by him,(iv)any condition of the tenure whether contained in a lease or not, and(v)such other particulars, as may be prescribed.
