Section 39(b) in The Chota Nagpur Tenancy Act, 1908
(b)The khatian shall show in detail for all the lands in the village, estate by estate, landlord by landlord, tenant by tenant and occupant by occupant, the lands included in each estate owned by each landlord and occupied by each tenant or occupant, with particulars of rent and area and of the incidents of each tenancy. Where a commutation of praedial conditions is being made under an order issued under Section 106, the commuted value of praedial conditions to which the tenant has been found liable, and, if any tenant is liable to any praedial conditions other than those to which the general body of tenants are liable or is not liable to all the praedial conditions to which the general body are liable, then the praedial condition to which such tenant is liable, shall be separately recorded in the khatian.
