15. Mauzawar register to be arranged according to local divisions.
- The mauzawar register shall be arranged and divided according to subdivisions parganas, thanas, police jurisdictions, or such other local divisions of the district as the Board may from time to time direct for each district, the entries of mauzas shall have a separate series of consecutive numbers [for each local division] [Substituted by Beng. Act 2 of 1906. For the words 'and a separate alphabetical arrangement for each local division'.], and shall be so arranged as the Board [may direct.] [Now the Board of Revenue for Bihar, see Act 7 of 1912 or the present Constitution and powers of the Board of Revenue please see now B. and O. Act 1 of 1913.]The mauzawar register shall contain the following particulars:-(a)name of the mauza;(b)total area of mauza, if ascertained by survey or other authentic measurement, with a reference to the authority for the entry;(c)name of the every estate or revenue-free property to which any of the lands of the mauza appertain, with a reference to the entry of each on the general register, and a specification of the area of land in the mauza which appertains to each, if ascertained by survey or other authentic measurement with a reference to the authority for such entry;(d)gross rental of the area of land in the mauza which appertains to each estate or property, if such rental has been ascertained during management, of the lands by the Collector or by other authentic means, with a reference to the authority for the entry;(e)reference to entries made in intermediate registers after the preparation of the mauzawar register.
