Report No. 114

I. Civil Disputes:

Disputes arising, out of implementation of agrarian reforms and allied statutes-

(i) Tenancies-protected and concealed and contested.

(ii) Boundary disputes and encroachment.

(iii) Right to purchase.

(iv) Use of common pasture.

(v) Entries in revenue records.

(vi) Regulation and timing of taking water from irrigation channel.

(vii) Disputes as to assessment.