Section 38 in The Chota Nagpur Tenancy Rules, 1959
38. Record-of-rights. -
The record-of-rights, which shall be published under Section 83 of the Chota Nagpur Tenancy Act, 1908, shall be contained in the khewat and khatian, and such other papers as may be specified by general or special order of the Board of Revenue in the case of any local area.Boards' Instructions. - Where a separate record of the particulars specified in Section 81 (i) has been made in accordance with a notification under Section 80, the record of such particulars has been declared by the board to constitute part of the record-of-rights.
