(2)Similarly the name of the Central Government shall be recorded in the relevant column of the Records of Rights or Annual Records, as the case may be, without entering a mutation, in all those cases in which proprietary or other rights, title or interest have been acquired by the Central Government but not transferred as specified in sub-rule (1). The names of temporary allottees or lessees, as the case may be, shall be entered as such in the cultivator's column.Note. - A reference to the relevant sections of the Act and notifications issued thereunder, under which such rights, title or interest, have been acquired by the Central Government and necessary particulars of Sanads, conferring rights of ownership upon the allottees shall be recorded in the remarks column of the Records of Rights or Annual Record, as the case may be.
