Section 77 — to determine certain disputes.

The Settlement-officer may determine disputes regarding any of the following matters (namely):-- (a) the right of any lambardar, mukaddam, patwari, village-watchman or other village-servant to any customary dues, or other remuneration, and his liability to render any customary service in return for such dues or remuneration; (b) the rights of persons resident in the village or holding lands comprised in the mahal, in or to the common land of the mahal and its produce, and the village-site; (c) any customs relating to irrigation or to rights-of-way and other easements; (d) any other rights and customs which the Chief Commissioner directs to be recorded in the administration-paper.

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