Section 166 in Rajasthan Land Revenue (Land Records) Rules, 1957
166. Orders for the correction of clerical mistakes in Records to be obtained on the Fard Badar.
- (i) Jamabandis' entries should not be varied in subsequent records without first obtaining orders for their variation on mutations entered for this purpose except where the variation merely consists in the removal of a clerical mistake; that is to say of a mistake which has been made in copying the entries of the Jamabandi into another or incorporating a mutation in a Jamabandi and the correction of which does not involve the alteration of any mutation order. Subject to the exception noted below, orders for the correction of such mistakes in subsequent records should be obtained on the Fard Badar. The Form No. 27 is prescribed for this purpose.(ii)Whenever a clerical mistake is detected in the current Jamabandi after it has been finally attested and filed, whether the mistake was originally made in that or any previous Jamabandi, the Patwari should make the necessary entries about it in the first four columns of the Fard Badar. His report in the fourth column should be as brief as possible.For instance, if any field has been omitted by mistake from any holding, the report should merely state that such and such field has been omitted; and if any estate-holder's share has been entered as one-half instead of say one-third, the report should merely state that the share should be one-third and not one-half. The Inspector of Land Record should, from time to time examine the Fard Badar entries and enter his own report in column 5 of the Fard Badar. His report should also be as brief as possible and when he finds that he has nothing to add to the Patwari's report, he should merely put his signature in this column. In passing orders upon any Fard Badar entry, the Revenue Officer (Tehsildar or Naib-Tehsildar) should see whether it actually relates to a clerical mistake which under the present instructions, should be dealt with in Fard Badar and if he finds that it relates to such a mistake, he should record an order for the correction of the mistake in question in column 6 otherwise he should order that the Fard Badar entry in question should be considered as cancelled. It will not be necessary to hear the parties concerned in connection with the disposal of Fard Badar entries.(iii)The only clerical mistakes in Jamabandi entries, orders for the correction of which in a subsequent record should not be obtained on the Fard Badar, are those which cannot be conveniently described in the Fard Badar. The difficulty of describing a clerical mistake in the Fard Badar may, for instance, arise where the mistake relates to the share of an owner whose name enters into several different combinations, in the Jamabandi entry relating to the same holding.(iv)A few blank sheets of the Jamabandi sizes will be stitched to Patwari's copy of each Jamabandi. When the next Jamabandi is prepared a copy of the Fard Badar. attested by the Inspector of Land Records, will be attached to the Jamabandi (Parat Sarkar).(v)The Collector and the Revenue Officers should examine Fard Badar from time to time in order to see that the procedure prescribed in connection therewith is properly understood and followed by the subordinate Revenue staff.
