24. List of villages [Section 29(1) and section 29(2)].
(1)The Register containing the list of villages in a district shall be maintained by the Collector in R.C. Form-3. Such Register shall show therein:-(a)the area specified in clauses (a) and (b) of section 29(1);(b)the areas in respect whereof land revenue has been suspended or remitted under Chapter XI of Code;(c)any other particular which the Board may from time to time direct.(2)The said Register shall be revised every five years, unless otherwise directed by the Board and shall be made available on the website of the department concerned.
