Section 153 in Rajasthan Land Revenue (Land Records) Rules, 1957
153. Jamabandi (Khewat Khatauni) Form P-26 .
- The Jamabandi shall be quadrennial in Form P 26 (of section 1 14 and 132 of the Rajasthan Land Revenue Act. 1956). It shall record the names of all persons who are liable to pay land revenue or rent and who cultivate any land or are in their possession in any other way together with the nature of their tenure and interest in land:[Provided that in the areas notified by the State Government under Rule 118-A, the computerized Jamabandi shall be generated every four years in Form No.P-26 (of Section 114 and 132 of the Rajasthan Land Revenue Act, 1956). It shall not record the names of tenants in alphabetical order but the software shall have the facility to randomly search any name of all the people liable to pay land revenue or rent and who cultivate any land or have the possession in any other way. The nature of the tenancy and interest in land of all the tenants shall also be entered in Form No.P-26.] [Added by Notification No. F. 4(1) Rev-6/06/Part 33, dated 27.12.2011-Rajasthan Gazette Extraordinary, Part 4(C)(1), dated 16.3.2012.]
