(a)The applications shall be registered in the order in which they are received in a register in Form C (1) to be opened separately for each kind of land such as (a) lands assessed as waste (b) unassessed lands and (c) reserved lands.(b)Applications for vacant sites for building purposes, etc. shall be entered in a register in Form C (2).(c)Each application on being duly entered in the registers shall be forwarded by the Tahsildar to the Girdawar of the halqa in which the village is situate for submission of detailed inspection and report.
