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State of Rajasthan - Section

Section 141 in Rajasthan Land Revenue (Land Records) Rules, 1957

141. Procedure as regards registered deeds of transfer.

- (i) The Tehsildar would receive particulars of a registered deeds pertaining to all transfers of agricultural land, every month, from the Registrar's and Sub-Registrars. The Office Qanungo will forward them to the concerning Inspector of the circle to distribute them to the concerning Patwaris. Tire form in which Registrar and Sub-Registrar will send the above monthly particular to the Tehsildar is as follows.
Serial No. Name of the village where the land is situated Nature of alienation and the area, field No.Jamabandi holding. No. of the land alienated and in the case ofbuilding situated within the limits of a Municipal Committeedetails of property according to the Registration Act. Amount of the consideration money entered in thedeed
1 2 3 4
Name and residence of the person executing thedeed Name and residence of the person to whom the landis alienated No. and date of the Registration through whichthe land is alienated. Remarks
5 6 7 8
Note. - The entries regarding building in column 2 will be done and sent to the Tehsildars only in those districts where the record of Abadis is maintained by the Patwaris. e.g. district Ganganagar.With the memoranda is sent, an invoice in the following form:-
Serial No. No. of deed Name of village Date of Return of Registration Memo (from theQanungo) Remarks
1 2 3 4 5
Where a deed is not to take effect immediately but after a specified period, this fact should be noted in the column for remarks:Provided that whenever any agricultural land is transferred through a registered deed the cultivator shall deposit his pass book with the Registrar of the Registration Office, who shall make entries in columns 1 to 6 of Part 111 of the Pass Book and send the same alongwith the sale deed to the Tehsildar for making entries in columns 7 and 8 of Part 111 thereof, and recording the same in the mutation registrar who shall thereafter return the Pass Book to the cultivator.
(ii)A file should be kept of all invoices received during the year and an index will be attached to it in the form usually adopted for miscellaneous files.
(iii)The memoranda from the Registration office will be sent to the Inspector, who will distribute them to the various Patwaris for entering in the Mutation Register in the usual way. The information in the memoranda is sufficient to enable the Patwari to enter the transfer in this Register of Mutation as soon as he receives them without reference to the transfer.
(iv)When the Patwari receives the memorandum from the Inspector, the former should make a note of the fact in his diary of events regarding the serial numbers of the sheet received by him. This entry in the diary should also be signed by the Inspector. The Patwari will then enter in his register the mutations detailed in the memoranda and endorse the facts of entry of the memoranda giving the serial number of each mutation and the date of entry. On his next inspection the inspector will see that this has been done and after comparing the entries in the Mutation Register with the memoranda will sign both and shall himself forward the latter tot he Office Qanungo. If a memorandum contains land situated in more than one Patwari circle, the Inspector will take similar action as regards all the circles concerned before forwarding the memorandum to the Office Qanungo.
(v)On receipt of the memoranda from the Inspector, the Office Qanungo will place them on the file together with the invoice covering them. In the remarks column he will note the date of recept Part Thus he will be able to detect any delay in the return of the memoranda and shall bring the facts of such delay to the notice of the Tehsildar.
(vi)When all the memoranda pertaining to an annual file have been returned by the Patwaris, a note of the date on which the last memorandum was received should be entered in the index. The annual file which will then be completed, should be kept in the Tehsil and destroyed on the expiry of one year from such date.