Section 6 in Jaunsar-Bawar Security of Tenure and Land Records Act, 1952
6. Record to be prepared.
(1)The records to be prepared in respect of each village of Pargana Jaunsar-Bawar shall consist of-(a)a map and a field book;(b)a register-(i)of all the proprietors;(ii)of all persons cultivating or otherwise occupying land; and(iii)of all persons holding land revenue-free specifying the nature and extent of the interest of each.(2)The record shall also specify the following particulars :(a)the land revenue payable by the proprietor;(b)the rent payable by the tenants;(c)the nature and class of each tenure-holder; and(d)any other conditions of tenure or particulars which the State Government may require to be recorded.
