Section 156(iv) in Rajasthan Land Revenue (Land Records) Rules, 1957
(iv)Tehsildars and Naib-Tehsildar must, without neglecting Land Records work in other villages, pay special attention to the villages for which Jamabandis are to be drawn up. All mutations upon which final orders have been passed upto 15th June, should be incorporated in the Jamabandis. Similarly every effort should be made to have all mutations, which have occurred upto that date, entered in the mutation register by the Patwari attested by that date by the Tehsildar or the Naib-Tehsildar.
