Section 10(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
(2)The Land Register shall contain, among other things, the following particulars, namely ;(a)the name of each land-owner and other persons having interest in the land;(b)the situation and extent of land held by them;(c)the nature and extent of rights and interests in land;(d)the rent and cess settled under Sub-Section (3) of Section 7 of the Act and charges of irrigation payable on land;(e)the extent of irrigation source;(f)the right of way and other easements attached to the land;(g)the encumbrances, if any, on land;(h)the valuation of land; and(i)the valuation of houses, structures, trees, wells and other improvements existing on land.
