Section 2 in Tamil Nadu Land Registration Regulation, 1802
2. Collectors to keep register of revenue paying lands and of transfers lands.
- The Collectors of zilas shall keep public registers, according to the forms prescribed by the [Board of Revenue] [By virtue of section 10(1) of the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980), any reference to the Board of Revenue shall be deemed to be a reference to the State Government or the Appropriate Authority specified in the notification under sub-section (1) of section 4 of the said Act.], for the purpose of registering the landed property paying revenue to Government within their respective [zilas and shall enter all transfers of land from one proprietor to another, which said registers shall be open at all times to the inspection of persons concerned in seeing them.] [Now District, See section 3 of the Tamil Nadu Civil Courts Act, 1873 (Central Act III of 1873).]
