Section 20(3) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
(3)The draft Jamabandi shall contain the following particulars, namely:(a)the name of each person in whose favour a provisional allotment of land has been made under Rule 19;(b)the situation and extent of such land;(c)the use of water for carrying on agricultural operations on such lands, whether obtained from a river, tank, well of any other source of supply and the repair and maintenance of works for securing supply of water for the cultivation of such land, whether of not such works are situated within the boundaries of such land;(d)the rent, cess and charges for irrigation that will be payable by each person from the date of settlement;(e)any right of way or other easement attached to the land recorded in the Jamabandi; and(f)the special conditions or incidents, if any, that are proposed to be attached to tenancy after settlement.
