Section 357(g) in Rajasthan Land Revenue (Land Records) Rules, 1957
(g)In carrying out this rest special attention should be paid to terms of holdings, number and areas of fields and amounts of rents as it is these in which intentional errors are most common. The scrutiny should aim as ascertaining whether the Inspector has seen-(i)that all unchanged entries have been correctly copied out from the previous Khatauni Jamabandi and that, unless specially ordered by the competent authority, the term of cultivation is only four years more than that recorded in the previous Khatauni Jamabandi;(ii)that all new entries in the Khasra have been properly brought in the Khatauni Jamabandi and that names of the tenants, which ought to have been reported or expunged, have been reported or expunged;(iii)that arrangements of Khewat, Khatas, Pattis, or Thoks agree with that given in the previous Khatauni Jamabandi;(iv)that all necessary totals have been given and are correct;(v)that the area of the village, Thok or Patti and unchanged Khewat Khata as given in the new Khatauni Jamabandi agrees with that given in the last one;(vi)that entries are properly made where sub-proprietor or subgrantees exist;(vii)that remunerations, if any, have been properly shown; and(viii)that all corrections and all doubtful entries in the Khatauni have been signed by the Inspector in token of their being entered in the errata list of Fard Ikhtalaf.
