(1)Every application for correction of any error or omission in the map, field-book (Khasra) or record-of-rights (Khatauni) referred to in section 38(1) shall contain the following particulars:-(a)Name, parentage and address of the applicant.(b)The document for the correction whereof the application is being made.(c)Particulars of the land to which the error or omission relates.(d)The precise nature of the error or omission.(e)The application shall be accompanied by a certified copy of the map, Khasra or Khatauni to which the alleged error or omission relates.(2)Proceedings for correction of the map, field book or record-of-rights may be initiated even without any application under sub-rule (1), if the error or omission otherwise comes to the knowledge of the Tahsildar.(3)If during the preparation of new Khatauni, partal, spot verification and local visit or inquiry, the Lekhpal, Naib Tahsildar, Revenue Inspector or any other revenue officer has reasons to believe that any error or omission (including any fake or fraudulent entry but excluding the errors or omissions referred to in the explanation to section 38) has crept in the map, field book or the record of rights, he shall refer the matter to the Tahsildar who shall initiate necessary proceedings under this rule.(4)In proceedings for correction of errors and omission under this rule, the Tahsildar shall call for a report from the Revenue Inspector or the Lekhpal and after affording reasonable opportunity of hearing to the parties concerned and making summary inquiry, refer the case to the Collector in the case of map correction and to the Sub-Divisional Officer in the case of other correction along with his report within a period of thirty days from the date of registration of the application.(5)The Collector or the Sub-Divisional Officer, as the case may be, shall allow the parties to file objection, if any, against the report of the Tahsildar submitted under sub-rule (4), and then decide the dispute. If the Collector or the Sub-Divisional Officer, as the case may be, is of the opinion that the map, field book or record of rights contains any error or omission, he shall direct for the correction thereof.(6)An endeavor shall be made to conclude the proceeding for correction under section 38 within the period of 45 days from the date of receiving the application with the report and if the proceeding is not concluded within such period the reasons for the same shall be recorded.(7)The Revenue Inspector may correct any undisputed error or omission in the Record of Rights (Khatauni) or Khasra after making such inquiry in the manner contained in the Land Record Manual.Contents of Kisan Bahi
