Section 17 in The Punjab Town Improvement Trust Rules, 1939
17.
This register will be maintained in form No. 1 scheme-wise. All land, buildings, trees, etc., vesting in the Trust, whether by exchanges, transfer, private purchase or acquired under the Act, must be brought to account therein. When any movable portion of these properties, such as materials or trees are disposed of or any property is temporarily leased, the necessary reference to the entry in the materials register (form No. 2) and demand and collection register for temporary rents and other non-recurring demands (form No. 3) must be made in the remarks column of the acquisition register (form No. 1).Materials register
