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State of Rajasthan - Section

Section 149 in Rajasthan Land Revenue (Land Records) Rules, 1957

149. Milan Khasra Statement.

- (i) When the entries in the khasra are completed, the page wise area totals of all kinds of land shall be shown in the "Milan Khasra" (Area statement) as per form P-19, giving details of land utilisation. In the end the total for the entire village shall be entered with similar details. The totals for the year of settlement as well as for the last year shall also be given and, in the event of there being any deviation from the figures, a brief explanatory note shall be given showing the reasons for such deviation in respect of totals of cultivated and uncultivated, irrigated and unirrigated areas.
(ii)At the end of the Milan Khasra the Patwari shall enter the total area both irrigated and unirrigated as shown in the three Jinswar Statements and these totals should tally with figures obtained by adding up the total area shown. The area cropped more than once should also be shown. The details of occupied and unoccupied areas (not available for cultivation) should also be shown.
(iii)The information regarding the number of wells, tanks, etc.. in use and out of use should be complied page-wise, giving details as per Form P-19A. The totals should be compared with the year of settlement as well as for the last year, giving suitable explanations and reasons in case of deviation in the totals.