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State of Rajasthan - Section

Section 388 in Rajasthan Land Revenue (Land Records) Rules, 1957

388. List of Groves.

(a)The Office Qanungo is required to maintain a list of all such groves as are exempted during the currency of Settlement from payment of revenue or rent under the Revenue and Tenancy Act.
(b)When revenue or rent is re-imposed on any grove entered in this list, the entry relating to it is struck off. An extract from this list is sent annually by 31st July, to each Inspector for inspection and report about the continued existence of each such grove in his circle. While looking to this list, the inspecting officer should see:-
(i)Whether the list is properly maintained and whether it is correct and up-to-date. Alterations in land revenue made on account of such groves in the revenue accounts should be traced in this list in order to check the accuracy of the accounts.
(ii)Whether entries in this list are confined only to such groves as are exempted or whether they relate also to such groves as were exempted from payment of revenue or rent by the Settlement Officer at the time of Settlement.
(iii)Whether orders of exemption from, or re-imposition of land revenue or rent, are promptly given effect to in this list.
(iv)Whether extracts are correctly prepared and punctually sent to the Inspectors and whether the Inspectors reports are thorough and careful.
(v)Whether prompt action is taken for getting revenue or rent reimposed when such a grove is cut down and the land is used for some other purpose.
The specimen of form on which the list is to be maintained is given below:-List of Groves exempted from the payment of revenue.Tehsil..............................District...................
Serial No. Name of village Name of Thok or Patti Khasra No. of groves Area Date of application for exemption Amount of revenue reduced Year from which revenue reduced No. and date of order for reduction Remarks
1 2 3 4 5 6 7 8 9 10