- In making a survey and preparing a record of existing rents and other assets of land under Section 45, the Deputy Collector shall ascertain and record the following particulars namely:-(a)the name of each proprietor, landlord and tenant of the estate and of every owner of revenue-free land and occupier of rent-free land therein;(b)the situation, area and boundaries of the land owned or occupied by each of the said persons, and the character and extent of the interest held by each and the area of all other land in the estate which is not held by tenants;(c)the rent then payable for all rent-paying lands-(i)as stated by the landlord;(ii)as stated by the tenant; and(iii)as taken by the Deputy Collector for the purposes of the partition; and(d)the assets, if any, of all other lands;and shall be guided by such Rules as the Board may make under Section 121, clause (1).
