(10)The enquiry report of the Karmachari in Form XIII shall contain detailed information of land in question including inter alia the following:-(i)Mode of enquiry (local enquiry, verification from revenue records etc.);(ii)Nature of land such as raiyati/Gair Mazarua Malik/Khas, Gair Mazarua Aam/Khas Mahal/Ceiling surplus/Bhoodan etc;(iii)The instrument of transfer of land such as purchase, gift, succession, exchange, partition, settlement etc along with the details of the instrument;(iv)Jambandi number, the name of the jamabandi raiyat and plot wise total area of the land in the jamabandi;(v)Plot wise area of the land to be left in the jamabandi after mutation of the land in question;(vi)Relation of the transferor with the jamabandi raiyat in case the jamabandi raiyat is not the transferor and the right of the transferor to transfer the land;(vii)The coherence of previous deed (s)/order (s) annexed with the petition in the context of mutation;(viii)Land being used for religious/social purposes such as temple/ mosque/burial ground/cremation ground etc;(ix)Physical possession over the land;(x)Pendency of Title Suit in the competent court concerning the land or a part thereof for the mutation of which petition has been filed;(xi)Any other dispute.
