Section 60 in Rajasthan Land Revenue (Land Records) Rules, 1957
60. Corrections.
- (i) All Revenue Officers are responsible for the correctness of the map used by the Patwari whom they concerned.(ii)During each inspection tour the Patwari shall compare the fields one by one with the map and shall note therein all changes in the field boundaries and other alterations after taking necessary measurements.(iii)If extensive survey operations are required at any time to correct the map of any village, the Patwari shall apply to the Inspector for the necessary survey instruments and for such assistance as may be required. Such application should be made not later than the 31st October in the year when the necessity arises. The Inspector should himself assist the Patwari or arrange for the assistance by another Patwari efficient in survey.(iv)Correction in the working map will be done in the following c ircumstances. -(a)When a field is bound to have been divided into two or more fields, subject to the instructions given in para 62, a separate number shall be given to each field writing the original number as numerator and the fraction number as denominator, but if these fields are in the cultivatory possession of one and the same person under the same class of tenure and belong to one and the same Patti or Khata, they need not be given a separate number, the divisions being shown in this case by dotted lines only. If fields bearing fractional numbers are re-united so as to form a field as it existed at the last survey, the fractional numbers will be omitted and the original numbers will be restored:(b)if any Khasra number held jointly has been divided among the co-sharers:(c)changes, which are due to transactions, on account of which mutation order has been, or should be, passed, e.g. partitions sales, mortgages with possession, exchange, gifts, redemption etc.:(d)Nautor cultivation or permanent occupation of any portion of an unoccupied Khasra number;(e)[Deleted](f)construction of roads, canals, tanks, wells or houses by which any changes in the boundaries of any Khasra number are necessitated:(g)conversion of part of a Barani field into irrigated land when the change is of a permanent nature:(h)[ when a public way on the Government land is not recorded in the map.] [Inserted by Notification No. G.S.R. 17, dated 2.4.2008 (w.e.f. 23.1.1958).](v)In the following circumstances changes will not be clone in any survey number:-(a)cultivation by a sub-tenant or a co-sharer:(b)cultivation of different kinds of crops on the same field, if a field is sub-divided temporarily for the purpose of cultivating different crops, no change will be made:(c)in any uncultivated field number, if any field is ploughed but not cultivated:(d)if in areas included in Abadi number any cultivation of tobacco or other crop is done:(e)the corrections of the map shall be completed and the alterations inked by 30th April.
