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State of Rajasthan - Section

Section 103 in Rajasthan Land Revenue (Land Records) Rules, 1957

103. Jamabandi for fluctuating assessments.

- (i) The Jamabandi for fluctuation assessment will be prepared on form P-25 for those villages only where rent or revenue is realised on the measurements of cultivated area, the area newly cultivated, additional irrigation and extension of irrigation on the basis of rates prescribed at the time of settlement. In other words, this Jamabandi will be prepared for those areas and villages only where the rent or revenue is not fixed but fluctuates from crop to crop and year to year. Those areas, which are not occupied and included in the Khata of any tenant and temporary cultivation, in the bed of tanks and rivers, will also be included in this Jamabandi.
(ii)Additional irrigation does not cover the areas irrigated by canals for which water rates are separately charged. It applies only to such areas, irrigated by wells, which were not classed as Chahi or irrigated at the time of settlement and irrigation has been extended there too subsequently. This practice is prevalent in District Kotah and is known by the local term of Jaidid Pivat. Similarly in Ganganagar District rent is collected on the area of matured crops. It is known as "Hoi Boi" and consequently the assessment fluctuates from crop to crop and year to year.