[rules respecting records and other matters connected therewith. - The Financial Commissioner may make rules] [For the rules under sections 46 and 106, see Notifications Nos. 74, 76 and 78, Punjab Gazette, Extraordinary, 1st March, 1888, pp. 3, 53 and 81 ; for amendment of these rules, see Punjab Gazette, 1901, Part III, p. 1030, ibid., 1903 Part III, p. 1218.] -(a)prescribing the language in which records and registers under this Chapter are to be made ;(b)prescribing the form of those records and registers, and the manner in which they are to be prepared, signed and attested ;(c)for the survey of land so far as may be necessary for the preparation and correction of those records and registers ;(d)for the conduct of inquiries by Revenue-officers under this Chapter ; and(e)generally for the guidance of Revenue-officers and village-officers in matters pertaining to records and registers mentioned or referred to in this Chapter.
