(1)The committee shall maintain an inventory and a map of all immovable property of which the committee is proprietor, or which vests in it or which it holds in trust for the State Government.(2)The copies of such inventory and map shall be deposited in the office of the Deputy Commissioner and such other officer or authority as the State Government may direct and all changes made therein shall forthwith be communicated to the Deputy Commissioner or other officer or authority.
