(1)The register of persons cultivating or otherwise holding or occupying land, prescribed by clause (b) of section 114, shall specify as to each tenant the following particulars, namely : -(a)the nature and class of his tenure as determined in accordance with the provisions of the Rajasthan Tenancy Act, 1955 Rajasthan Act 3 of 1955) or any other law or enactment for the time being in force in the whole or any part of me State,(b)the amount of premium, if any, paid by him for the acquisition of khatedari rights,(c)the date of the khatedari parcha, and the transfers, if any, made by him, together with all the particulars of such transfers,(d)the khasra number of each filed comprised in his holding and the area thereof,(e)the annual rent payable by him,(f)any other condition of the tenure whether contained in a written lease or not,(g)the case of a person other than a khatedar tenant, the number of years during which he has held the land then in his possession, and(h)such other particulars as may from time to time be prescribed.(2)The register shall also specify the estate-holders (if any) holding land as khudkasht in accordance with the provisions of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) (or any other law or enactment for the time being in force in the whole or any part of the State, and shall state with respect to such land the number of years during which they have so held it.
