Section 16 in Bihar Public Irrigation and Drainage Works Rules, 1948
16.
All disputes preferred at the time of preparing the khasras and khatians shall be entered in the dispute shall be in Form E. A separate serial member shall be given to dispute and not to each plot. The dispute entry shall not be made in the khasara or the khatian until the disputes have been decided. Only the entries in the disputed columns shall be omitted. The number of any plot, however, affected by the dispute shall be encircled in red ink in the khasara to show that there is some dispute about the plot. If there is any dispute regarding the person in cultivation possession the plot in the dispute shall be entered in a common khatian containing all such disputed plots which shall be known as mutunaza khatian. After the decisions of the disputes the plots shall be transferred to the khatians concerned. The gist of all orders passed in English in deciding disputes shall be translated into Hindi. After the entries in the khasaras and the preliminary khatians have been corrected in accordance with orders by him in the disputes the Revenue Officer shall draw up his rate report and shall cause columns of the khatians to be filled up in accordance therewith.
