Section 10 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
10. Preparation of Land Register under Sub-Section (2) of Section 6.
(1)The Land Register shall be prepared after local enquiry and check of existing records, if any.(2)The Land Register shall contain, among other things, the following particulars, namely ;(a)the name of each land-owner and other persons having interest in the land;(b)the situation and extent of land held by them;(c)the nature and extent of rights and interests in land;(d)the rent and cess settled under Sub-Section (3) of Section 7 of the Act and charges of irrigation payable on land;(e)the extent of irrigation source;(f)the right of way and other easements attached to the land;(g)the encumbrances, if any, on land;(h)the valuation of land; and(i)the valuation of houses, structures, trees, wells and other improvements existing on land.
