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State of Rajasthan - Section

Section 355 in Rajasthan Land Revenue (Land Records) Rules, 1957

355. Khasra.

(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.
(b)As will be clear from the above, the Khasra is the foundation of the records of rights and the source of all agricultural statistics. Its correct preparation is. therefore, of the utmost importance. Rules for its preparation are contained in paragraphs 64 to 89 and for its check by the Inspector in paragraphs 188 and 189. While testing t he Khasra, the inspecting officer should aim at ascertaining that all changes shown on the map. all agricultural facts and all facts of possession have been correctly recorded in it. Mistakes regarding changes in field boundaries can never be detected unless the inspecting officer goes round the field, nor can mistakes of crops or of facts of possession be discovered unless the field is fully in sight and is correctly pointed out to the persons who verify the facts. The practice of 'partalling' fields from a distance is dangerous in as much as it leads to an involuntary endorsement of errors in the records and should on no account be adopted. In testing the Khasra the inspecting officer should satisfy himself whether the Inspector has made a field to field inspection and has made genuine efforts to bring bad work to light by a thorough and careful inspection of different blocks in different seasons. The Tehsildars and Naib-Tehsildars should particularly check the Nature and the area under temporary cultivation on the spot. The checking should aim at ascertaining whether the Inspector has seen the following points:-