Section 31 — Record-of-rights and documents included therein.

(1) Save as otherwise provided by this Chapter, there shall be record-of-rights for each estate. (2) The record-of-rights for an estate shall include the following documents, namely:— (a) statements showing, so far as may be practicable:— (i) the persons who are landowners, tenants or assignees of land-revenue in the estate, or who are entitled to receive any of the rents, profits or produce of the estate or to occupy land therein; (ii) the nature and extent of the interests of those persons, and the conditions and liabilities attaching thereto; and (iii) the rent, land-revenue, rates, cesses or other payments due from and to each of those persons and to the Government ; (b) a statement of customs respecting rights and liabilities in the estate; (c) a map of the estate; and (d) such other documents as the Financial Commissioner may, with the pervious sanction of the Local Government, prescribe.

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