Section 20 in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957
20.
Besides the field book or khasra mentioned in rule 19, the following record shall also be prepared by the Land Records Officer-(i)Khewat.(ii)Khatauni.(iii)Register of persons holding land free of rent or revenue.(iv)List of boundary, pillars.(v)Statement of rights in wells.(vi)Statements of rights in tanks.(vii)Statement of rights in irrigation, if any, from other sources.(viii)Census of dead-stock and human beings.
