Section 35 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
35. What records to be maintained.
- The record to be maintained under these Rules are as follows:-(i)When there has been a record-of-rights the khasra plot index, the 16 inch map and the continuous khatian (Register IB). When the estate is proprietary, and also where there are tenure-holders, it is also necessary to maintain the khewat of proprietors and the khewat of tenure-holders.(ii)When there has been no record-of-rights-the khasra (if any), the map (if any) and the jamabandi register IA.(iii)If there has not been a regular survey and there are no field numbers. The corrections described in Rule 49 will be made with reference to boundaries and names of tenants. In such cases a copy of register IA will have to be kept both at the head office and by the Tahsildar, in order to enable the provisions of Rule 36 to be carried out.
