10. Part I of general register of revenue-free lands.
- In Part I of general register of revenue-free lands shall be entered,all lands held under badshahi hukami and other lakhiraj grants which have been declared to be valid by competent authority,all lands in which [the Government] [Words 'the Crown' first substituted for the words 'the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then again the word 'Government' substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] has conferred a proprietary title free in perpetuity from any demand on account of land-revenue, in consideration of the payment of a capitalized sum, or for any other reason, andany lands of which the Board, on a full report of the circumstances of the case, shall have sanctioned the entry in this Part of such register.
