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State of Uttar Pradesh - Section

Section 13 in Jaunsar-Bawar Security of Tenure and Land Records Rules, 1955

13. Preparation of Khatauni.

- A khatauni is a register of all persons cultivating or otherwise occupying land in a village. It also indicates the names of the proprietor concerned. It shall be prepared in the form given below:Form of Khatauni
Village   Khata Tehsil   District
Serial No. of Khewat Khata Name of tok Name of proprietors with parentage, residenceand share Land revenue and cesses payable Serial No. of Khatauni Khata Name of cultivator with prentage andresidence in the case of joint holdings.
(1) (2) (3) (4) (5) (6)
           
Khasra No. of each field Area of each field in acres Rent payable by the cultivator Substance, number and date of order effectingchange in the Khatauni with designation authority passing theorder as attested by the Registrar Kanungo Remarks
I year II year III year IV year V year
7 8 9 10 11 12 13 14 15 16
                   
(i)The khatauni shall be prepared quinquennially. But if in any of the intervening years of quinquennium, there takes place any settlement or revision of records or consolidation of holdings operations, a new quinquennium khatauni shall be prepared on completion of such operations and shall remain in the use for five years.
(ii)Every year the patwari shall commence the preparation of the khatauni of the succeeding quinquennium from May 16 and shall complete it by the end of June of the same year at the latest, so that it should be ready at the commencement of the quinquennium to which it relates. He shall fill in columns 1 to 9 of the new khatauni from the previous khatauni incorporating all the changes ordered by competent authorities and noted from time to time in columns 10 to 14 of the khatauni. Such changes shall be recorded in the new khatauni in red ink. No changes shall be made in the khatauni by the pativari on his own initiative excepting those relating to the divisions and unions of field, the serial numbers of khatas and the entry of minor's age and the name of the guardian, which shall be made only at the time of preparing, the new khatauni. Subsequent changes intimated during each year shall be entered in column 10 in the first year, column 11 in the second year, column 12 in the third year, column 13 in the fourth year and column 14 in the fifth year. Against each khata in which no orders have been noted in any year, a line shall be drawn in red ink at the end of the year across the column intended for recording changes for that year.
(iii)The arrangement of land within each village the khatauni shall be as follows :