Section 384(a) in Rajasthan Land Revenue (Land Records) Rules, 1957
(a)The importance of mutation work cannot be over emphasized as it is intended to discharge the statutory obligation imposed on the Land Records Officer, i.e. the Collector to keep the Khatauni Jamabandi correct and up-to-date. The inspecting officer should, therefore, pay special attention to this branch of work at the time of inspection. It is obligatory on every person obtaining possession, by succession or transfer or otherwise of any property or other right or interest in any land or the profits thereof, to report such succession or transfer to the Patwari concerned and the Patwari is bound to enter all mutations in the register of mutations as soon as a report is made to him or it comes to his knowledge. The Inspector of the circle checks the entries in the various columns and then the Revenue Officers pass orders in each case after attesting the entries made by the Patwari on the spot in the presence of the parties concerned, the (Panchas) and other people of the village. After attestation the counterfoil of each mutation, whether sanctioned or rejected, is passed on to the Office Qanungo, who keeps them carefully with the last Jamabandi with him. At the time of the preparation of the next and fresh Jamabandi it is to be seen whether all the mutations, so ordered, are given effect to and entered. Besides this, the monthly memo of transfer of agricultural and properties which are received from the Registrars and Sub-Registrars are also distributed by the Office Qanungo to the Patwaris concerned through the Inspectors and the invoices duly signed by them, are kept by the Office Qanungo. After compliance, the memos, when received back from the Patwaris, are also kept by the Office Qanungo circle-wise to see that all the changes, so ordered, are incorporated in the next Jamabandi.
