- The Revenue Officer shall inquire into any claim put forward for mundari khunt katti tenancies, and shall also ascertain which of the raiyats are raiyats having khunt-katti rights or settled raiyats or occupancy raiyats and shall record them as such.The Revenue-Officer shall ascertain what raiyats are non-occupancy raiyats, and to this end he shall be entitled to call upon the landlord or his agent to produce statement showing the names of raiyats alleged by him to be non-occupancy raiyats. On the production of such statement, he shall explain to those raiyats the provisions of Chapter IV of the Chota Nagpur Tenancy Act, 1908. If after such explanation a raiyat admits that he is a non-occupancy raiyat, and if the attestation officer is satisfied of the correctness of the admission, he shall record the raiyat as non-occupancy raiyat. If he does not admit himself to be a non-occupancy raiyat, the Revenue-Officer shall call on the landlord to prove the allegations made by him in regard to such a raiyat.
