Section 153A in Rajasthan Land Revenue (Land Records) Rules, 1957
153A. [ Preparation and issuing of certified abstract of Jamabandies through computer. [Inserted by Notification No. G.S.R. 34, dated 3.6.2002 (w.e.f. 23.1.1958).]
(1)Notwithstanding anything contained in these rules Jamabandi may also be prepared through computer in Form P-26(A). It shall be annually prepared in accordance with Rules 153 to 167. It shall record the names of all persons who are liable to pay land revenue or rent and who cultivate any land or are in their possession in any other way together with the nature of their tenure and interest in land.(2)Tehsildar/Naib Tehsildar shall give to any applicant certified abstract of Jamabandi prepared in Form P-26-A through computer. These certified abstract shall be given in Form P-26(B) on payment of fee of Rs. 10 upto 10 Khasra Nos. & Rs. 5 for every additional 10 Khasra No. or part thereof.]
