Section 18(1) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958

[Cites 0, Cited by 0] [Section 18] [Entire Act]

(1)The following registers in the forms shown against each register and containing the particulars as mentioned in each form shall be maintained-

(i)	Register of lands ofraiyats	...	Form XVII.
(ii)	Register of lands of underraiyats	...	Form XVIII.
(iii)	Register of land ofGairmazrua Khas maliklands	...	Form XIX.
(iv)	Register of lands ofGairmazruaam lands	...	Form XX.
(v)	Register of lands held by Government Departments and LocalAuthorities.	...	Form XXI.
(vi) [ [Added by S.O. 1461, dated 26.8.1976.]	Register of Draft Consolidation Scheme	...	Form XXII-A.]

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