Section 21 in The Orissa Survey and Settlement Rules, 1962
21. Particulars to be recorded.
- When an order is made under Section 11, the particulars to be recorded shall be specified in the order and may include either without or in addition to other particulars, all or any of the following, namely :(i)the name of each tenant or occupant,(ii)the class to which each tenant belongs,(iii)the situation and extent of the land held by each tenant or occupant,(iv)the name of the landlord of each tenant,(v)the name of each proprietor and landlord,(vi)the rent and charges for irrigation payable by each proprietor of landlord, tenant or occupant,(vii)if the rent is a gradually increasing rent, the time at which and the steps by which it increases,(viii)the use of water for agricultural purposes whether obtained from a river, tank or well or any other source of supply and the repair and maintenance of works for securing supply of water for the cultivation of the land held by each proprietor, landlord, tenant or occupant whether or not such works be situated within the boundaries of such land,(ix)the special conditions of incidents, if any, of the tenancy,(x)any right of way or other easement attached to the land,(xi)if the land is claimed to be held rent-free whether or not rent is actually paid, and if not paid, whether or not the occupant is entitled to hold the land without payment of rent, and if so entitled, under what authority.
