Section 164(8) in Rajasthan Land Revenue (Land Records) Rules, 1957
(8)Column No. 10 to 15. - In case there is any change in the the rights of the tenant necessary entry in the particular samvat should be made. In case there is no change "Badastoor' word should be written:[Provided that in the areas notified by the State Government under Rule 118-A, as the new/change khatas generate as a regular process automatically on line and same shall be checked and digitally signed by the Inspector Land Record, and the Office Quanungo shall verify the entries of the new/changed khata at the specified place in the computer.] [Added by Notification No. F. 4(1) Rev-6/06/Part 33, dated 27.12.2011-Rajasthan Gazette Extraordinary, Part 4(C)(1), dated 16.3.2012.]
