127. Record-of-rights and obligations of Raiyats having Khuntkatti rights village headmen and other class of tenants - (1) The [State] Government may make an order directing that a record be prepared by a Revenue Officer of the rights and obligation in any specified local area of,-
(a)'Raiyat having 'khunt-katti' rights,(b)[village headman], or(c)any other class of tenants, and that a settlement of fair rents to be paid by such persons or any of them be made.Explanation. - The word "rights", as used in this sub-section, includes the right of a village-headman to hold his office as well as his right to hold land.(2)A notification in the [* * *] [Official Gazette] of an order under this Section shall be conclusive evidence that the order has been duly made.
