Section 47(5) in Mizoram (Land Revenue) Rules, 2013
(5)Settlement Officer or Assistant Settlement Officer shall maintain the following registers:-(a)Register of House Pass for villages already declared as subtowns or notified towns.(b)Register of Land Settlement Certificate for villages already declared as sub-towns and notified towns.(c)Periodic Patta register.(d)Register for Agricultural Land Settlement Certificate.(e)Register for Land Lease Certificate.(f)Register for Shop and Stall Pass.(g)Register for assessment of land revenue and taxes, etc.(h)Register of collection of land revenue and taxes, etc.(i)Register of mutation with updating name of new land holder.(j)Register for recording partition of land holding.(k)Register for updating record of rights.
