- The description of the "territorial division" required by Section 21 of the Act shall, as far as practicable, give the following particulars :(a)the registration districts, sub-districts, Tahasil and Thana;(b)any well known division, such as Pragana, Bisa Mostha and Mouza;(c)the village, Hamlet or suburb in which the property referred to in a registrable document is situated;(d)revenue district, if they are different from Registration district.
