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[Cites 0, Cited by 0] [Section 385] [Entire Act]

State of Rajasthan - Subsection

Section 385(a) in Rajasthan Land Revenue (Land Records) Rules, 1957

(a)The basis of all statistics compiled in the office of the Office Qanungo is the village record. The Patwari prepares from the Khasra, the area statement (Milan Khasra) and the three crop returns, viz., Jinswar Kharif, Jinswar Rabi, Jinswar Zaid, and from the Dhal Banchh and Shiyaha, the statements to holdings and rentals. He files them in the Tehsil through the Inspector, who is responsible for their checking correct tot he nearest acre or rupee with explanation of material fluctuations. The Office Qanungo copies them out in the appropriate registers, totals them in necessary details and sends the Tehsil figures to the district headquarters.