Section 125 in Rajasthan Land Revenue (Land Records) Rules, 1957
125. Transfer of a portion of a field.
- If a part or a share of field has been transferred and separate possession has been taken, a map of the whole field showing the part transferred shall be drawn on the back of the mutation sheet and its coutnerfoil. No partition proceedings are necessary. The Inspector must attest the correctness of the map after personal examination of the field on the spot and satisfy himself as to the fact of the possession. He must also see that the field as drawn on the back of the mutation sheet is an exact copy of the field as shown in the 'Shajra Kishtwar'. The instructions contained in the paragraphs 59 and 60 of these Rules regarding the preparation, checking and use of these maps should be followed. The attesting officer must withhold the passing of an order sanctioning the mutation if he finds that these instructions have not been carried out fully. In the case of transaction based on a registered deed, the Tehsildar should immediately, on receipt of the Registration Memorandum from the Registration Office, direct the Inspector and the Patwari to proceed to the spot and prepare a Titamma Shajra, if one is necessary, on the material given in the Registration Memorandum. On the completion of the Titamma Shajra, it shall be submitted to the Tehsildar by the Inspector.
