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State of Jharkhand - Section

Section 18 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958

18. Register of lands under Sections 9 and 13.

(1)The following registers in the forms shown against each register and containing the particulars as mentioned in each form shall be maintained-
(i) Register of lands ofraiyats ... Form XVII.
(ii) Register of lands of underraiyats ... Form XVIII.
(iii) Register of land ofGairmazrua Khas maliklands ... Form XIX.
(iv) Register of lands ofGairmazruaam lands ... Form XX.
(v) Register of lands held by Government Departments and LocalAuthorities. ... Form XXI.
(vi) [ [Added by S.O. 1461, dated 26.8.1976.] Register of Draft Consolidation Scheme ... Form XXII-A.]
(2)One separate page shall be allotted to each raiyat and under-raiyat in the registers in Forms XVII and XVIII respectively and entries in respect of each raiyat or under-raiyat shall be made in alphabetical order. Similarly in the register in Form XXI one page shall be allotted to each Government department or local authority.