(1)The Revenue Officer shall record as proprietor's private land-(a)land which is proved to have been cultivated as nij- jote or khamar by the proprietor himself with his own task or by his own servants or with the aid of labourers, for twelve years immediately preceding the passing of this Act; and(b)cultivated land, which though not cultivated in the manner mentioned in Clause (a) for twelve continuous years immediately preceding the passing of this Act, is proved to have been recognised by local custom or usage as proprietor's nij-jote or khamar on the 1st day of July 1916 ; and(c)land commonly known as khanabari, that is to say, land, whether cultivated or not, which is proved to have been recognised as included within an area reserved by the proprietor or permanent tenure-holder for the accommodation of his family and relations or of his personal and estate staff, for the which no rent is realised.
