Section 82D in Rules Under the Land and Revenue Regulation
82D. Distribution of maps and final record.
- When a map has been prepared in carrying out the settlement operations ordered under section 18 of the Regulation, it may be printed under the authority of the State Government, and may be distributed to public Officers, to Jandlords and to tenatnt and adhiars and to others in such manner as State Government may from time to time by general or special order direct. Copies of the final record of tenants' and adhiars' rights or of portions there of shall be printed or prepared in manuscript, and shall, after certification as prescribed under section 76 of the Indian Evidence Act, (Act, 1 of 1872) be distributed to public officers, to landlords and tenants and adhiars and to others, in such manner as the State Government may from time to time, by general or special order, direct. The printed maps and copies of the record or portions thereof, which are distributed under this rule to persons other than public officers, shall be distributed free or on payment according as, in the case of each local area or class of estates, the State Government may direct.
