Section 42 in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
42.
: While writing the lands owned,the Survey number/sub-division etc., should be written in column 2 in the order of one below the other and not one adjacent to the other. There may be more than one entry for a Survey number/sub-division number, but even then each entry should be written one below the other and not one adjacent to the other. Thus in the Pass Book there will be a row of entries for a Survey number or a sub-division or for a part of survey number/Sub-division number, a person may own more than one survey number/sub-division number or part of a survey/sub-division number. Suppose a person has 5 Sy. numbers/sub-division numbers/ parts of Sy.number/sub-division number. Then there should be 5 rows of entries, one for each Sy.number/sub-division or part thereof. The M.R.O./Sub-Registrar should not make one signature for all these 5 entries put together. But they must attest the entries for each row and in the above example they must make 5 signatures for the 5 rows of entries. Columns 12 and 13 of Form I-B should be filled by the recording authority with reference to the information collected from the Sub-Registrar. Column 8 and 9 of Part - I of the Pass Book should be filled in with reference to the Columns 12 and 13 of Form I-B. In the above example of 5 rows of entries for an individual, the M.R.O., will attest each row of entries in Column 7 and in Column 10 the Sub-Registrar will attest the entries made in Column 8 and 9 for the 5 rows separately. Thus even before the pattadar Pass Book is given to the pattadar for the 1st time, the attestation of the entries in the Pass Book row by row will have to be done by the M.R.O./Sub-Registrar.
