Section 64(viii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(viii)Occasionally 'intennixed villages' are met with that is, two or more villages, of which the lands are so intermixed that the whole area is to be included within one Hadbast. The lands however, of each village constitute a separate village and there may be more than one Patwari for such villages. In such cases each Patwari should have a copy of the whole Hadbast area, but he should maintain the Khasra only in respect of the fields belonging to his village. The Khewat, Khatauni, etc. should be confirmed to the lands included in each village.
