107. Preparation of record - (1) Whenever an order is made under Section 106, the Revenue Officer shall thereupon proceed to prepare a record containing the following particulars, namely:
(a)the name of each tenant;(b)the name of his landlord;(c)the rent payable for the lands held by each tenant at the time the record is being prepared;(d)the praedial conditions to which all or any of such lands are subject;(e)the amount in which the judgement of the Revenue Officer, may fair try be deemed payable in commutation of such conditions; and(f)any other prescribed particulars.(2)In calculating the amount payable commutation of such conditions the Revenue Officer shall be guided by the provision of Section 105, sub-section (3).
