Section 134 — Registers of revenue-paying, revenue-assigned and revenue-free villages.

The collector shall prepare and maintain-- (a) a register of all revenue-paying villages, mahals, thoks or other units, specifying the revenue assessed on each and the person by, or through whom it is payable; and (b) a register of all revenue-free and revenue-assigned villages and areas, specifying the authority and conditions for exemption or assignment as the case may be.

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