(1)A record or rights shall be prepared in the prescribed manner in respect of every village and such record shall include the following particulars:-(a)the names of persons who are holders, occupants, owners, mortgagees, landlords or tenants of the land or assignees of the rent or revenue thereof;(b)the nature and extent of the respective interest of such persons and the conditions or liabilities (if any) attaching thereto;(c)the rent of revenue (if any) payable by or to any of such persons; and(d)such other particulars as may be prescribed.(2)The record of rights shall be maintained by such officers in such areas as may be prescribed and different officers may be prescribed for different areas.(3)When the preparation of the record of rights referred to in sub-section (1) is completed in respect of any village, the fact of such completion shall be notified in the official Gazette and in such manner as may be prescribed.
