Section 3(1) in The Bombay City Land Revenue Assessment Rules, 1989
(1)The Collector shall cause to be compiled and maintained a register of all registered sales, leases and of award of plots under the Land Acquisition Act, 1884 (I of 1894), in each revenue division in the city of Bombay, in Forms I, II, III, respectively. Such registers shall contain, inter alia, information regarding the sale price, the estimated sale price and the valuation determined for awarding compensation, in respect of unbolt up plots determined in the manner as provided in rule 4.
