Section 121(b) in Rajasthan Land Revenue (Land Records) Rules, 1957
(b)an indemnity bond relating to such oral sale, and then get both these documents registered. Thereafter the sale is reported for mutation proceedings as 'Zabani Bazaria Rasid Registri Shuda' with the object of clothing what is essentially an oral transaction with something of the protection attaching to the registration proceedings. In such case, no mention of any receipt or indemnity bond should be made in the mutation proceedings either in the Patwari or Insepctor's report or in the order of the Revenue Officer who should treat such transactions purely as 'Zabani' and not at 'Zabani Rasid Registri Shuda'.
