12. Part III of general register of revenue-free lands.
- In Part III of the general register of revenue-free lands shall be entered all wastes and other lands (not being included in any other part of the general register) which are not assessed to land revenue. It shall contain the following particulars:-(a)name and number of the lot, or other particulars identifying the-property;(b)are a comprised in each entry;(c)name of every local division and mauza in which lands of the property are situated, with area in each mauza, and a reference to the local division and number under which each mauza is entered under the local division on the mauzawar register;(d)reference to entries in the intermediate register made after the preparation of the general register.
