Section 44 in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
44.
: Part-II of the Pass Book is meant for the owner who cultivates atleast some of his owned land by himself. Suppose a owner has five survey numbers/sub-division numbers, part of a Survey Number/Sub-division number in a village and for the sake of convenience he may cultivate 3 of them himself, and give the remaining on tenancy or mortgage. To have more income, he might have taken lands belonging to others for cultivated by him as tenant. Suppose he has taken 3 Survey number/sub-division numbers as tenant In such a case all the 8 numbers should figure in column 2 one below the other. First the 5 numbers owned by him could be written and then the 3 numbers taken on lease can be written. But in column 6 against 3 numbers taken on lease the words tenant or mortgagee shall be written. In column 7 corresponding to these entries, the names of the owner (s) and his/their pass book numbers can be written. Similarly regarding lands given on tenancy/ mortgage to others, in column 6 the words "owner" shall be written and in column 7 the names of the tenant or mortgagee to whom the lands are given and their pass book numbers etc., could be written.Thus part - II of the Pass Book will cover the following alternatives for owner cultivators:
