11. Part II of general register of revenue-free lands.
- In Part II of the general register of revenue-free lands shall be entered all lands which are occupied, by [the Government] [Substituted by A.L.O. for the words 'the Crown'.] or by any public body, for public purposes, and on account of which no land-revenue is demanded.It shall contain the following particulars,-(a)area of the land comprised in each entry;(b)names of the local divisions and mauzas in which the lands are situated, with area in each mauza and a reference to the number under which each mauza is entered in the mauzawar register of the local division;(c)name of the department of Government or of the public body by which the land is occupied;(d)the purpose for which it is occupied;(e)the date and particulars of the appropriation of the land to such purpose;(f)reference to entries in the intermediate register made after the preparation of the general register.
