Section 124 in Rajasthan Land Revenue (Land Records) Rules, 1957
124. Numbering of entries.
- The numbering of the entries in the mutation register should be continuous for the term of settlement. A new register should be opened only when the old register has been used up. Both the counterfoil and foil sheet shall be numbered. Only one sheet will not be necessarily used in each case. If the transfer involves big entries e.g. in the case of one big holding being affected, one or more additional sheets may be used for the counterfoil and foil. The foils should not be detached from the register until orders are finally passed by the Revenue Officer, who should take them off and make them over to the Office Qanungo, stitching the forms together with a strong thread:[Provided that in the areas notified by the State Government under Rule 118-A, mutation register shall be maintained in Form No. P-21C in place of Form No. P-2 1:Provided further that in the areas notified by the State Government under Rule 118-A, after the final decision of Revenue Officer/Gram Panchayat on mutation, the Patwari shall maintain the new/amended khata in Form No. P-21C,. which shall be verified by the Office Qanungo who shall also ensure that the computerized jamabandi "Parat sarkar" and the "Parat patwar" are similar. After the computer entry of new/amended khata, a copy of same shall be provided.to the Patwari who shall enclose it with the jamabandi.] [Added by Notification No. F. 4(1) Rev-6/06/Part 33, dated 27.12.2011-Rajasthan Gazette Extraordinary, Part 4(C)(1), dated 16.3.2012.]
