(1)For every village, the Collector shall cause to be prepared and maintained a Record of Rights (Khatauni) in R.C. Form-7 which shall contain:-(a)the particulars specified in clauses (a) to (d) of the said section;(b)details of the declaration and cancellation referred to in section 83;(c)such other particulars as may from time to time be directed by the Board.(2)Subject to the provisions of the Code and the rules framed thereunder, the provisions of Uttar Pradesh Record of Rights (Computerization) Rules, 2005 as amended from time to time shall, mutatis mutandis, apply to the Record of Rights to be maintained under the Code and the rules framed thereunder.
