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NCT Delhi - Section

Section 70 in The Delhi Land Reforms Rules, 1954

70. Demand and collection jamabandi.

- The patwari of each halka shall, before the 10th September, of each year, prepare in duplicate the Demand and. Collection jamabandi for each village within his halka separately in L.R. Form 19, showing therein the Kharif and rabi and revenue payable by each Bhumidhar. The jamabandi shall be prepared on the basis of the Khatauni of the previous year and all changes ordered to be made by a court or other competent authority. All the entries shall be checked by the girdawar kanungo who will place his signature on both copies of the jamabandi in token of cent per cent check. The Jamabandi shall reach the tehsil by the 7th October. The office Kanungo and the wasilbaqi navis shall fill in entries relating to the arrears from last fasal (including suspended revenue to be collected) and copies of the jamabandi.After the entries have been checked and discrepancies, if any, removed, the Tehsildar shall, after satisfying himself about the accuracy of the entries, sigh both copies of the jamabandi. One copy shall be retained at the tehsil and the other handed over to the amin or the Pradhan of the Gaon Sabha, as the case may be, at the commencement of the kharif season.