12. Part III of general register of revenue-free lands. -
In Part III of the general register of revenue-free lands shall be entered all waste and other lands (not being included in any other part of the general register) which are not assessed to land-revenue. It shall contain the following particulars :-(a)name and number of the lot, or other particulars identifying the property;(b)area comprised in each entry;(c)name of every local division and mauza in which lands of the property are situated, with area in each mauza, and a reference to the local division and number under which each mauza is entered under the local division on the mauzawar register;(d)reference to entries in the intermediate register made after the preparation of the general register.
