Section 7 in The Bengal Land Records Maintenance Act, 1895
7. The contents of the notice.
- The notice shall contain -(a)in the case of a transfer the names of the transferor and the transferee or in the case of a succession, the name of the deceased and his successor,(b)a specification of the nature of the interest transferred or acquired;(c)the survey number of the lands as entered in the record-of-rights, and(d)such further particulars as the [State] [Substituted by A.L.O.] Government may from time to time, prescribe.
