- The record of rights shall be prepared in such, manner as may be prescribed by the State Government and shall consist of the following, namely (a)a khewat, that is to say, a register of all estate-holders in the area under survey and record operations or under record operations, specifying the nature and extent of the interest of each and his co-sharers, mortgages in possession and persons holding land from him otherwise than as tenants, if any;(b)a khatauni, that is to say, a register of all persons cultivating or otherwise holding or occupying land in such area, specifying the particulars required by section 121;(c)a register of all persons holding land in such area free of rent or revenue; and(d)such other registers as may be prescribed.
