10. Part I of general register of revenue-free lands.
- In part I of the general register of revenue-free lands shall be entered-All lands held under badshahi, hukami and the other lakhiraj grants which have been declared to be valid by competent authority;All lands in which [the Government] [Substituted by A.L.O. for the words 'the Crown'.] has conferred proprietary title free in perpetuity from any demands on account of land-revenue, in consideration of the payment of a capitalized sum, or for any other reason; andAny lands of which the Board on full report of the circumstances of the case, shall have sanctioned the entry in this Part of such register.
