Section 3 in The Bombay City Land Revenue Assessment Rules, 1989
3. Maintenance of registers and statistics of sales therein.
(1)The Collector shall cause to be compiled and maintained a register of all registered sales, leases and of award of plots under the Land Acquisition Act, 1884 (I of 1894), in each revenue division in the city of Bombay, in Forms I, II, III, respectively. Such registers shall contain, inter alia, information regarding the sale price, the estimated sale price and the valuation determined for awarding compensation, in respect of unbolt up plots determined in the manner as provided in rule 4.(2)The information compiled in the register shall be certified and signed by such officer not below rank of an Assistant Town Planner, Senior Surveyor, or a Senior Clerk (hereinafter referred to as "the Certifying Officer"), as may be empowered, from time to time, by the Collector.
