14. Variations in rent on or after July 1, 1950 (Section 17).
(1)As soon as the Patwaris have been called to headquarters for the preparation of the original and duplicate tenure registers under Rule 6, the Revenue Assistant shall cause to be prepared a statement in L.R. Form 11 of each village showing the holdings whose rent has been reduced or remitted by the landholder or the proprietor after July 1, 1950. Columns 1 to 7 of this form shall be filled up in each such case and columns 8 to 12 shall be filled up only in cases where rent has been reduced or remitted in pursuance of a decree or order of Court. The Revenue Assistant shall pass orders in column 13 in accordance with Section 17.(2)L.R. Form 11 pertaining to each village concerned, when completed, shall be attached to the original tenure register of that village, as a supplement. The Revenue Assistant shall correct the entries of rent in column 8 of the original and the duplicate tenure register in accordance with orders passed by him in column 13 of L.R. Form 11. Each such corrected entry shall be signed by the Revenue Assistant. In cases where the rent entry is revised by the Revenue Assistant in the tenure register, the entries of the columns 10 to 18 of the tenure register, shall also be revised and based on the revised rent entry. Each correction shall be initialled by the Revenue Assistant.
