(1)As soon as may be after the [Taluk Land Board] [Substituted by Act 17 of 1972.] has determined the extent and particulars of any land the ownership or possession or both of which is or re to be surrendered, the [Taluk Land Board] [Substituted by Act 17 of 1972.] shall, forwarding the necessary documents, direct the Land Tribunal to prepare and submit to the Taluk Land Board a compensation roll showing -(a)the description of the land or the interests in the land surrendered or assumed;(b)the name and address of the person surrendering the same or from whom the same was assumed;(c)the names and addresses of the landowner, intermediary and the cultivating tenant and the amount of compensation payable to each;(d)the names of the holders of the encumbrances (including mortgagees who have surrendered possession of excess lands), maintenance or alimony and the value of the encumbrances or of the claims for maintenance or alimony; and(e)such other particulars as may be prescribed
