Section 355(a) in Rajasthan Land Revenue (Land Records) Rules, 1957
(a)Under the Rajasthan Land Revenue Act, 1956. the Collector, who is the Land Records Officer of his district, is required to maintain a field book of each village in his district. This field book is an index the map and is known as the Khasra. It contains all agricultural facts such as crops, irrigation etc.; and also all facts required for the preparation of the Khatauni Jamabandi such as names of tenants, etc. It also gives against, each field the name of the Thok or Patti in which it is situated.
