Section 73 in Rajasthan Land Revenue (Land Records) Rules, 1957
73. Name of Jagirdar, Sub-Jagirdar, owners etc.
- (i) The name of tenant or a person who holds land from the Government or from an estate holder and who is or would be, but for a contract express or implied, liable to pay rent for his holding, would be entered in this column, along with the parentage, caste, residence and class of the tenancy.(ii)The period for which the cultivator has been in possession shall also be entered in this column after the name, parentage, etc. If the exact period of cultivation is not known and the tenant has been in possession for a long time the term of possession will be entered as "Qadim".(iii)In the event of any plot being mortgaged by the tenant with another person, the period of mortgage with dates shall also be entered in this column and the name of the former (with his class of tenancy) will be entered as mortgagor and will be foil owed-by the name of the latter as mortgagee. If the mortgagee has further mortgaged the plot to a third person and so on, only names of the mortgagor and the last mortgagee shall be recorded. In case the mortgagee has given the plot for cultivation to some other cultivator, either the name of such cultivator shall be entered in red ink in this very column after the mortgagee or if the cultivator has given the land for cultivation to any other cultivator, the latter's name will be written in place of the former.(iv)The names of cultivators of 'Shamlat' village lands shall also be recorded in this column.(v)When a tenant stops cultivating the land of his Khata or stops getting it cultivated by some other cultivator & leaves the neighbourhood without making any arrangements for the payment of rent payable by him and does not give notice of it to the Tehsildar in writing, (vide section 60 of the Rajasthan Tenancy Act, 1955), the Patwari shall enter the word 'Mafrur in red ink after the name of such tenant with the harvest and the year of abandonment.(vi)[Deleted] [Deleted by No. F. 2(4) Rajasthan/4/86, Dated 16-5-87; published in Rajasthan Gazette Part IV-C(I), Dated 27-8-87, p. 175 in Hindi.]
