(1)For every village, the Collector shall cause to be prepared and maintained a Record of Rights (Khatauni) in R.C. Form-7 which shall contain:-(a)the particulars specified in clauses (a) to (d) of the said section;(b)details of the declaration and cancellation referred to in section 83;(c)such other particulars as may from time to time be directed by the Board.
