(1)A record-of-rights shall in accordance with rules made in this behalf be prepared and maintained for every village and such record shall include following particulars :-(a)the names of all bhumiswamis together with survey numbers or plot numbers held by them and their area, irrigated or urtirrigated;(b)the names of all occupancy tenants and Government lessees together with survey numbers or plot numbers held by them and their area, irrigated or unirrigated;(c)the nature and extent of the respective interests of such persons and the conditions or liabilities, if any, attaching thereto;(d)the rent or land revenue, if any, payable by such persons; and(e)such other particulars as may be prescribed.(2)The record-of-rights mentioned in sub-section (1) shall be prepared during a revenue survey or whenever the State Government may, by notification, so direct.
