Section 4 in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
4. Preparation and maintenance of record of rights:
(1)As soon as may be after the issue of a notification under sub-section (4) of Section 1 directing the provisions of this Regulation to apply to a village or local area, there shall be prepared and thereafter maintained for that village, or as the case may be, for every village included in that local area, a record of rights in all lands belonging thereto; the said record of rights shall include the following particulars, namely:(a)the names of all persons who are holders, occupants, owners or mortgagees of land or 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;(c)the rent or revenue (if any) payable by or to any of such persons;(d)such other particulars as may be prescribed:Provided that notwithstanding anything contained in Clause (a) the names of tenants shall not be included in the record of rights unless their tenancies are perpetual tenancies or tenancies of any such other description as Government may, by notification specify in this behalf either generally or for the purposes of any specified village or of villages included in any specified area.(2)As soon as may be after the completion of the preparation of the record of rights referred to in sub-section (1) such completion shall be notified in the Jarida and published in such other manner, if any, as Government may direct.(3)Any person affected by an entry in such record may within a period of two years from the date of the notification referred to in sub-section (2) apply for rectification of such entry to such officer as Government may empower m this behalf.
