Section 153A(1) in Rajasthan Land Revenue (Land Records) Rules, 1957
(1)Notwithstanding anything contained in these rules Jamabandi may also be prepared through computer in Form P-26(A). It shall be annually prepared in accordance with Rules 153 to 167. It shall record the names of all persons who are liable to pay land revenue or rent and who cultivate any land or are in their possession in any other way together with the nature of their tenure and interest in land.
