Section 132 in The Ajmer Tenancy and Land Records Act, 1950
132. Record-of-rights.—
(1)There shall be a record-of-rights for each village, or if a mahal or other unit formed under section 125 consists of two or more villages or portions of villages, the record may be prepared for each such village or portion separately.(2)The record-of-rights shall include the following documents:—(i)a khewat which shall comprise—(a)a register of all the proprietors in the village, including the proprietors of specific areas, and, in estates mentioned in the Second Schedule, maintenance-holders; and(b)a register of jagirdars and muafidars.(ii)a khatauni which shall be a register of persons cultivating or occupying land as tenants or otherwise; and(iii)a wajib-ul-arz which shall be a record of customs obtaining in the State or any part thereof.Explanation.—In this section the word “proprietor” shall include a person in possession of proprietary rights under a mortgage or lease.
