36. Obligation to furnish information necessary for the preparation of records.
- Any person whose rights, interests or liabilities are required by any enactment for the time being in force or by any rule made under any such enactment to be entered in any official register by a Patwari or by a Girdawar Qanungo or Land Records Inspector or by a Sadar Qanungo shall be bound to furnish, on his requisition all information necessary for the correct compilation thereof.E. Village Repealed
