11. Part II of general register of revenue-free lands.
- In Part II of the general register of revenue-free lands shall be entered all lands which are occupied [by the Government] [Words 'by the Crown' first substituted for the words 'by the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937. then word 'Government' substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] or by any public body, for public purposes, and on account of which no land-revenue is demanded.It shall contain the following particulars :-(a)area of the land comprised in each entry;(b)names of the local divisions and mauzas in which the lands are situated, with area in each mauza and a reference to the number under which each mauza is entered in the mauzawar register of the local division;(c)name of the department of Government or of the public body by which the land is occupied;(d)the purpose for which it is occupied;(e)the date and particulars of the appropriation of the land to such purpose;(f)reference to entries in the intermediate register made after the preparation of the general register.
