Section 365(b) in Rajasthan Land Revenue (Land Records) Rules, 1957
(b)It need hardly be emphasized that for safeguarding the rights and interests of proprietors and the Government in land, the correct maintenance of Khatauni Jamabandi is essential and the accuracy of the Jamabandi depends to a considerable extent on the efficiency with which the mutation work is done in the Tehsil. In fact, it is to keep the Jamabandi correct and up-to-date that it has been made obligatory upon the parties and the Patwaris to report each succession and transfer. The very object of mutations is, therefore, frustrated if genuine mutation reports are dismissed on flimsy grounds or erroneous orders are passed on them for lack of thoroughness in inquiry. Erroneous orders in undisputed cases are particularly unpardonable as there is no chance of their being corrected in appeal. An error that crepts in the Khatauni as a result of an erroneous mutation order, is practically perpetuated, as, once the order has become final, there is no chance of the entry based on it being corrected. Tehsildars and the Naib-Tehsildars should, therefore, exercise the greatest possible care in passing orders in mutation cases.
