Section 121 in Rules Under the Land and Revenue Regulation
121. Registration land Mutation Register.
- Every Revenue Officer duly empowered to entertain applications for registration or mutation of names shall keep a Registration and Mutation Register in Form No. 27. All applications for registration or mutation will be entered in this register.[* * *] [[(Proviso to Rule 121 was deleted by Notification No. 2789-Rdated the 11th August, 1936)]]Note. (1) Cases undisposed of at the close of the year should be brought on to the new register in red ink, the number and date only being posted when very voluminous entries are concerned.(2)Separate registers should be maintained in each subdivision one for the entries of mutation cases relating to permanently settled estates, waste land grants, lakhiraj and nisf-khiraj estates, and another for the entries of mutation cases relating to ordinary periodic khiraj estates.
