Section 357(b) in Rajasthan Land Revenue (Land Records) Rules, 1957
(b)The Khatauni Jamabandi specifies for each tenant (i) the nature and class of his tenure, (ii) the area held by him, (iii) the rent payable by him. (iv) terms of cultivation where necessary and (v) any other condition of his tenure whether written or oral. It is prepared from the Khatauni Jamabandi for the last four years incorporating all changes which might have taken place since its preparation. It reproduces all unchanged entries given in the last Jamabandi and all new entries of the expiring four years based on changes recorded in the Khasra and the mutation register. It is prepared separately for each village and within the village entries are arranged by Thoks or Pattis and Khewat-Khatas following the order given in paragraphs 163 and 164.
