Section 4 in The Bengal Land Records Maintenance Act, 1895
4. Registers.
- The Registrar of Mutations shall keep such registers as shall, from time to time, be prescribed by the [State] [Substituted by A.L.O.] Government, including, for every village within the limits of the sub-district, a Register of Mutations, in which there shall be recorded changes affecting the record-of-rights of that village, and containing such particulars as the [Board of Revenue] [See B. & O. Act 1 of 1913.] may, from time to time, with the sanction of the [State] [Substituted by A.L.O.] Government, prescribe.
