11. Registers of mortgages with possession (Section 15).
(1)While the tenure registers are being prepared under Rule 6 all cases of mortgages with possession, whether they are mortgages of proprietary of tenancy rights, shall be omitted; but in villages where there are such mortgage entries, some space shall be left out at the end of each part concerned for those entries to be made at a subsequent stage.(2)For such villages, the Revenue Assistant shall order that all cases of mortgages of proprietary or tenancy rights, where mortgages or mortgagee's tenants are in possession, shall be entered, village-wise, in columns 1 to 16 of the register in L.R. Form 9. The register in L.R. Form 9 for each village shall remain at headquarters attached to the original tenure register of the village as a supplement.
