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[Cites 0, Cited by 0] [Section 189] [Entire Act]

State of Rajasthan - Subsection

Section 189(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(ii)In the year in which new Jamabandi is to be prepared, the Inspector should check the Girdawari work of such villages carefully at both seasons, Shialu and Unhalu. He is responsible to see that no field, in which there has occurred a permanent charge in possession or in rent, has been left out. The irrigation area and the means by which it is irrigated should particularly be checked and the Inspector shall satisfy himself that the area irrigated by wells, canals and other means have been accurately given in the column provided for the purpose. If any field is irrigated by well as well as canal or any other two means of irrigation, both should be recorded in the papers. The Inspector is also responsible to see that the crops shown and reaped are correctly entered in the Khasra and no cultivated field is left out. He will enquire into the changes on the site that might have occurred since the time of his last inspection, in case of each Khasra Number and satisfy himself that the entries are correctly made and will then initial each number which he might inspect and check.