91. Mode of declaration and cancellation (Section 83).
(1)Every declaration made under section 80 and cancellation thereof under section 82 shall be duly signed by the Sub-Divisional Officer and shall bear the seal of his Court and shall contain the following particulars:(a)Section under which it was made.(b)Number and area of the plot in respect of which it was made.(c)The land revenue, if any, of the plots in question.(d)Name of the village and Tahsil and district where the plot was situate.(e)Name, parentage and address of the bhumidhar in whose favour the declaration was made.(f)The date of the declaration.(2)Such a declaration need not be registered under the Registration Act, 1908, but the same shall be recorded in the record of rights.
