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State of Rajasthan - Section

Section 198 in Rajasthan Land Revenue (Land Records) Rules, 1957

198. Register of Patwaris.

- The register will be a bounded one and will be kept by the Inspector for twelve years for the purpose of recording the particulars of each of the villages in Patwar circles. At the expiry of 12 years a new register will be opened and the old one will be deposited in the Tehsil. The register will contain two pages for I-5 Part-1, six pages for I-5 Part 11(a) and two pages for I-5 Part 11(b) for each Patwar circle. This cycle will go on till the number of Patwar circle is exhausted. On the first and second pages, the details of each village of Patwar circle will be noted. It is not necessary to repeat the entries of each village every year; he will only make entries of those villages of which quadrennial Jamabandi is prepared, to identify the distinction between preparation of Jamabandi in each Samvat year, a red line may be marked in Part 11(a) record of Patwaris work, the Inspector will make entries for each village of the Patwar circle in every Samvat year. In Part 11(b) he will make entries of only those villages of which the quadrennial Jamabandi has been prepared as per programme sanctioned.