Section 5(1) in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972
(1)The Collector shall cause to be compiled and maintained a register of all registered sales and leases, and of awards under the Land Acquisition Act, 1894, of lands in each revenue division in Forms II, III and IV, respectively. Such register shall contain in addition to the sale price, the estimated sale price and the valuation determined for awarding compensation in respect of unbuilt and built up plots determined in the manner provided in sub-rule (2).
