10. Preparation of Khata Pustika and its supply to tenants on payment of fees .
(1)A Khata Pustika shall be prepared in respect of a tenant's holding in a revenue village in the prescribed manner , and shall be provided to the tenant concerned by the Anchal Adhikari in whose jurisdiction the holding is situated, on payment of such fee and within such time limit as may be prescribed.(2)The Khata Pustika shall contain the following particulars-(i)relevant extracts of the Continuous Khatian and the Tenant's Ledger Register in respect of the lands held by the tenant,(ii)demand and realisation of rent and cesses,(iii)loans advanced by Government or other financial institutions together with repayment made.(3)The Khata Pustika shall be presented by the tenant before the Anchal Adhikari concerned, after every mutation of land, for updation, in the prescribed manner.Chapter - IX Miscellaneous
