Section 8 in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970
8. Preparation of draft Jamabandi and sketch map.
(1)As soon after the appointed date as may be possible, the Tahsildar shall prepare a draft Jamabandi in respect of the lands enjoyed by each holder of the village office.(2)He shall also prepare, to a convenient scale, a sketch map of these lands as may be considered necessary for facility of reference and identification.(3)The draft Jamabandi shall contain the following particulars, namely;(a)the name of each person entitled to a settlement of lands under Section 5;(b)the situation and extent of the land to which he is entitled on such settlement;(c)the use of water for carrying on agricultural operations on such lands, whether obtained from a river, tank, well or any other source of supply and the repair and maintenance of works for securing supply of water for the cultivation of such lands, whether or not such works are situated within the boundaries of such lands;(d)the rent, cess and charges for irrigation that will be payable from the appointed date by each person entitled to settlement;(e)any right of way or other easement attached to the lands recorded in the Jamanbandi; and(f)the special condition or incidents, if any, that are proposed to be attached to the tenancy after settlement.
