81. Zamabandi for asamis of Gram Panchayat [Section 233 (2) (ix) and (xvi)].
(1)As soon as possible after the commencement of each agricultural year, the Lekhpal shall prepare the Zamabandi of asamis of Gram Panchayat in R.C. Form- 24 for each village of his Halqa, showing therein separately the rent payable for the Kharif and Rabi crops.(2)Such Zamabandi shall also show the arrears of rent and excess collections, if any, made during the preceding year.(3)All the entries in the current Zamabandi shall be checked by the Revenue Inspector who shall sign it and shall initial the corrections, if any.(4)At least 25 percent of the entries in such Zamabandi shall be checked and initialed by the Naib Tahsildar, 5 percent of the entries thereof shall be checked and initialed by the Tahsildar and the same shall be certified by the Sub-Divisional Officer who shall also check at least 2 percent of such entries.(5)The Zamabandi shall then be submitted to the Chairman of the Samiti before November 15, each year.(6)Annual account of collections and the balance outstanding shall also be prepared by the Lekhpal on the pattern of the Land Revenue collections.
