- [(1)] [Renumbered by by U.P. Act No. 4 of 2016, dated 11.3.2016.] The Collector shall maintain, in the form and manner prescribed, a record of rights (Khatauni) for each village, which shall contain the following particulars, namely -(a)the names of all tenure-holders together with survey numbers or plot numbers held by them and their areas;(b)the nature or extent of the [respective interests including shares] [Substituted 'respective interests' by U.P. Act No. 4 of 2016, dated 11.3.2016.] of such persons and the conditions or liabilities, if any, attaching thereto;(c)the rent or revenue, if any, payable by or to any such person;(d)particulars of all land (other than holdings) belonging to or vested in the [State Government, Central Government, Gram Panchayat] [Substituted 'State Government, Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or a local authority.(e)such other particulars as may be prescribed.(2)[ Shares of the co-tenureholders shall be determined in the manner prescribed.] [Inserted by U.P. Act No. 4 of 2016, dated 11.3.2016.]
