Section 7 in The Haryana Municipal Common Lands (Regulation) Rules, 1976
7. Maintenance of forms.
- [Section 10(2)(c)]. - The Committee shall maintain the following documents in respect of land vested in it under the Act, namely :-(i)Register containing the description of land in form C;(ii)Map containing the description of land;(iii)Agreement register for leases or patas in form D;(iv)Accounts ledger for the rents and receipts in form E;(v)Form of lease deed in form F;
