(3)Before allotting housing sites to the persons referred to in sub-section (1) of section 64 of the Code, the Sub-divisional Officer concerned shall, in respect of the village, cause to be prepared the following lists and extracts:-(a)a list in R.C. Form-16 showing separately particulars of persons of the three categories mentioned in sub-section (1) of section 64 of the Code;(b)a list in R.C. Form-17 of lands enumerated in sub-section (2) of section 63; and(c)an extract of village map showing the plots given in the above list.
