Section 114(2) in The M.P. Land Revenue Code, 1959
(2)Following land records shall be prepared for each sector in every urban area, namely :(a)sector map under section 107;(b)record of rights under section 108;(c)sector khasra or sector field book in such Form as may be prescribed;(d)Bhoo-Adhikar Pustika under section 114-A;(e)(i)details of all unoccupied land under section 233;(ii)land reserved for public purposes under section 233-A;(f)details of diverted land; and(g)any other record as may be prescribed.]
