Section 4 in The Land Records Maintenance Act, 1895
4. Registers.
- The Registrar of Mutations shall keep such registers as shall, from time to time, be prescribed by 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.] including, for every village within the limits of the sub-district, a Register of Mutations, in which there shall be recorded changes affecting the record of rights of that village, and containing such particulars as the Board of Revenue may, from time to time, with the sanction of 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.], prescribe.
