Section 11 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
11.
The Gram Panchayat shall maintain the following records in respect of the common land entrusted to their control and management under Rule 9(1):-(i)A register of each class of common land entrusted to its management.(ii)Counter-foils of leases, licence or contracts given by the Gram Panchayat to any person.(iii)Demand and collection register.(iv)Receipt books.(v)Cash book showing the income and expenditure in respect of common lands entrusted to their management.
