Section 135B(1) in The Bombay Land Revenue Code, 1879
(1)A record of rights shall be maintained in every village and such record shall include the following particulars:-(a)the names of all persons other than tenants who arc holders, occupants, owners or mortgagees of the land of assignees of the rent or revenue thereof:(b)the nature and extent of the respective interests of such persons and the conditions or liabilities (if any) attaching thereto;(c)the rent of revenue (if any) payable by or to any of such persons;(d)such other particulars as the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may prescribe by rules made in this behalf;
