31. Records-of-rights and documents included therein.
(1)Save as otherwise provided by this Chapter, there shall be record-of-rights for each estate.(2)The record-of-rights for an estate shall include the following documents, namely :-(a)statements showing, so far as may be practicable :-(i)the persons who are landowners, tenants or assignees of land- revenue in the estate or who are entitled to receive any of the rents, profits, or produce of the estate or to occupy land therein;(ii)the nature and extent of the interests of those persons, and the conditions and liabilities attaching thereto;(iii)the rent, land-revenue, rates, cesses or other payments due from and to each of those persons and to the Government;(b)a statement of customs respecting rights and liabilities in the estate ;(c)a map of the estate; and(d)such other documents as the Financial Commissioner may, with the previous sanction of the [State Government] [Substituted by Government of India (Adaptation of Indian Laws) Order, 1937 and Adaptation of Laws Order, 1950.] prescribe.
