(1)The Register containing the list of villages in a district shall be maintained by the Collector in R.C. Form-3. Such Register shall show therein:-(a)the area specified in clauses (a) and (b) of section 29(1);(b)the areas in respect whereof land revenue has been suspended or remitted under Chapter XI of Code;(c)any other particular which the Board may from time to time direct.
