Section 132(2) in The Ajmer Tenancy and Land Records Act, 1950
(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.
