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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(26) in Bihar Land Mutation Act, 2011

(26)"Jamabandi" means a number showing the page allotted to all tenants in Tenants Ledger Register where entries of details of their tenancies as well as demand and collection of rent and cess are made.[26(A) "Jamabandi Register." - Jamabandi Register is a register of such raiyats, who own/possess land in the concerned revenue village. In such register various details of land such as Khata, Kheshra, Area, Boundary and land rent are entered and they cultivate such land. In lieu of cultivation over such land, they have to pay rent as per entries in the Jamabandi Register. Thus, Jamabandi Register is an important register depicting exchange of land rent between Jamabandi Register Raiyat and owner (State Government) of the land.] [Added by Bihar Act No. 22 of 2017, dated 4.9.2017.]