10. Part I of general register of revenue-free lands. -
In Part I of general register of revenue-free lands shall be entered, all lands held under badshahi hukami and other lakhiraj grants which have been declared to be valid by competent authority, all lands in which [the Government] has conferred a proprietary title free in perpetuity from any demand on account of land-revenue, in consideration of the payment of a capitalized sum, or for any other reason, and any lands of which the Board, on a full report of the circumstances of the case, shall have sanctioned the entry in this Part of such register.
