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State of Gujarat - Section

Section 108 in The Bombay Land Revenue Code, 1879

108. Preparation of statistical and fiscal records.

- It shall be the duty of the survey officer, [or the Settlement Officer] [These words were inserted, by Bombay 20 of 1939, section 9.] on the occasion of making or revision a settlement of land revenue, to prepare a register, to be called "the Settlement Register", showing the area and assessment of each survey number, [with any other particulars that may be prescribed] [These words were substituted for the words 'together with the name of the registered occupant of such survey number' by Bombay 4 of 1913, section 48.] and other records in accordance with such orders as may from time to time be made on this behalf by [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government].