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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(i) in Jaunsar-Bawar Security of Tenure and Land Records Rules, 1955

(i)The khatauni shall be prepared quinquennially. But if in any of the intervening years of quinquennium, there takes place any settlement or revision of records or consolidation of holdings operations, a new quinquennium khatauni shall be prepared on completion of such operations and shall remain in the use for five years.