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State of Himachal Pradesh - Section

Section 72 in The Punjab Land Revenue Rules

72.

The statements prescribed by clause (a) of sub-section (2) of section 31 of the Punjab Land Revenue Act shall be recorded in the form set forth below to be known as Jamabandi with such additions as the.Financial Commissioners may prescribe from time to time for each district: -
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Khewat ro Jamabandi No. Khatauni No. Name of Patti or Taraf, with name of lambardar and revenue. Owner with description. Cultivator with description. Well or other means of irrigation. Field Nos. Areas. Rent paid by cultivators, rate and amount. Share or measure of right and rule of bachh. Demand with detail of revenue and cesses. Remarks.
                       
Note - (1) In column 4, the father's name, the grand-fathers name, and residence of the owner shall be entered.
(2)In column 5, the father's name, the grand-father's name, and residence and status (e.g., maurusi, ghair maurusi) of the cultivator shall be entered.
(1)The presumption of truth attaches to the entries so made only in respect of owners and of mortgagees with possession for a period of more than 20 years in estates outside the municipality or cantonment and in the District of Shimla except the llaqa of Kotgarh in Kot Khai Tehsil and it is only in regard to such persons that careful enquiry is necessary.
(2)The presumption of truth attaches to the entries so made only in respect of occupancy tenants; and of lessees for a period of more than 20 years in estates outside a municipality or cantonment and in the District of Shimla except the llaqa of Kotgarh in Kot Khai Tehsil and it is only in regard to such persons that careful enquiry is necessary.