114. [ Land records. [Substituted by M.P. Act No. 23 of 2018]
(1)Following land records shall be prepared for every village, namely :-(a)village map, abadi map and block map under section 107;(b)record of rights under section 108;(c)village khasra or village field book in such Form as may be prescribed;(d)Bhoo-Adhikar Pustika under section 114-A;(e)(i)details of all unoccupied land under section 233;(ii)Nistar Patrak under section 234;(iii)Wajib-ul-arz, if any, under section 242;(f)details of diverted land; and(g)any other record as may be prescribed.(2)Following land records shall be prepared for each sector in every urban area, namely :(a)sector map under section 107;(b)record of rights under section 108;(c)sector khasra or sector field book in such Form as may be prescribed;(d)Bhoo-Adhikar Pustika under section 114-A;(e)(i)details of all unoccupied land under section 233;(ii)land reserved for public purposes under section 233-A;(f)details of diverted land; and(g)any other record as may be prescribed.]
