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State of Punjab - Section
Section 72 in The Punjab Land Revenue Rules
72. [ Form of Jamabandi. [Substituted by Punjab Notification No. G.S.R. 13/P.A.17/1887/S.46 Amd. (21)/2017, dated 28.2.2017.]
- The statement prescribed in section 31 of the Punjab Land Revenue Act, 1887, shall be recorded in the format give below, to be known as Jamabandi with such additions, as prescribed by the Financial Commissioner from time to time, for each district, namely:-]Format-IJamabandi where the Computerisation Work has not been Done| 1 | 2 | 3 | 4 | 5 | 6 |
| Khewat Jamaband No. | Khatauni No. | Name of Patti or Taraf with name of Lambardar and revenue | Owner with description | Cultivator with description | Well or other means of irrigation |
| 7 | 8 | 9 | 10 | 11 | 12 |
| Field No. | Areas | Rent paid by cultivators, rate and amount | Share or measure of right and rule bachh | Demand with detail of revenue and cesses | REMARKS |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| (i) Khewat Jamabandi No. | (i) Khatauni No. | Owner with Description | Cultivator with description | Means ofirrigation | Field No. | Areas | Remarks |
| (ii) Name of Patti or Taraf with name ofLambardar and revenue | (ii) Rent paid by cultivators, rate and amount | ||||||
| (iii) Demand with details of revenue and cesses | (iii) Share or measure of right and rule bachh |