Section 87 in Rajasthan Land Revenue (Land Records) Rules, 1957
87. Changes in rights, possession, rents etc.
- (i) All changes in respect of tenancy or other rights, possession, rents, sources of irrigation etc., which occur during the subsequent four years following the last quadrennial Khasra, shall be made in columns 17, 27, 37 and 47 as the case may be.(ii)In case no change has occurred during Kharif, the Patwari shall writ down at the top in this column the words "Kharif Badstoor" and if there is no change in Rabi. the words "Rabi Badstoor" in the column as for Rabi. Entries for Zaid Rabi shall be made in red. Besides writing Badstoor in case of no change, the Patwari shall also mark a cross in the columns concerned.
