Section 157 in Rajasthan Land Revenue (Land Records) Rules, 1957
157. Filing of Jamabandi in Tehsil.
- The Patwari should file the "Parat Sarkar" of the Jamabandi with the Office Qanungo at the Tehsil in the last week of September positively. During the same month Inspector should with a view to see that changes sanctioned in the mutations have been properly incorporated, again check the Jamabandi at the Tehsil. He should himself prepare a list of the errors discovered and alterations made at this inspection and sign it. This copy should be handed over to the Patwari who should stitch it into the "Parat Patwar" and should make necessary alterations in the latter accordingly. The Inspector should, during his next visit of the Patwari circle, see that the Patwari has done this and should initial all the alterations made.[Provided that in the areas notified by the State Government under Rule 118-A, Patwari shall submit the computerized Jamabandi (Parat Sarkar) to the Office Quanungo at the last week of September. In the same month Inspector Land Record shall check the computerized jamabandi to see that changes as per sanctioned mutations have been properly incorporated and fed in the computer. He shall prepare a list, of the errors found and changes made at this inspection and sign it. A copy of this shall be handed over to the Patwari who shall enclose it with the "Parat Patwar" and shall make necessary changes in both Parat Patwar and in Parat Sarkar through Resource Person accordingly. The Inspector Land Record shall ensure that the Patwari has made required changes during his next visit of the patwar circles and shall mark his initials on all the changes done.] [Added by Notification No. F. 4(1) Rev-6/06/Part 33, dated 27.12.2011-Rajasthan Gazette Extraordinary, Part 4(C)(1), dated 16.3.2012.]
