Section 7 in The Land Records Maintenance Act, 1895
7. The contents of the notice.
- The notice shall contain:-(a)in the case of a transfer, the names of the transferor and the transferee, or in the case of a succession, the name of the deceased and his successor,(b)a specification of the nature of the interest transferred or acquired,(c)the survey number of the lands as entered in the record of rights, and(d)such further particulars as the [State Government] [Words 'Provincial Government' first substituted for the word 'Local Government' by the Government of India (Adaptation of Indian Laws) Order 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may, from time to time, prescribe.
