- The Kanungos are to execute the duties herein specified -First. - To keep a counterpart Jama-wasil-baki or account of the collections made by tahsildars or by Sazawals from lands held khas or under attachment.Second. - To keep an account of all lands held under rent-free tenures, whether the grants be hereditary or otherwise, and to report to the Collector all escheats of such lands to the [Government] [Substituted by A. L. O.].Third. - To keep a list of the patwaris in each village, and a register of pattas granted by the landholder to their under-tenants.Fourth. - To keep a register of all transfers of estates by sale (public or private), mortgage, lease or otherwise, and to attest such transfers at the request of the parties, without fee or gratuity, with their official signatures.Fifth. - To compile information regarding local boundaries of parganas and estates; the number and names of villages, articles of produce, rates of rent, rules and customs established in each parganas; and to furnish at the requisition of the Courts of Justice and of the Collectors, all local information within their cognizance.Sixth. - To assist at all admeasurements of land, whether undertaken by the officers of the [Government] [Substituted by A. L. O. for the word 'Crown'.] in conformity to the Regulations, or by the landholders or raiyats, and to record the same.Seventh. - To prepare and keep the information and accounts directed in this or any future Regulation, in such manner and form as may be from time to time prescribed by the Board of Revenue.3Eighth. - To report to the Collector the death of a malguzar and the name of his heirs, and to keep a register of all successions to lands.
