Section 22 in The Orissa Survey and Settlement Rules, 1962
22. Khatian.
- For every interest in land, there shall be a separate Khatian for each person interested or each group of persons jointly interested and not recorded Khewat and each such Khatian shall show such particulars of rights and liabilities of each person or group of persons, as the case may be, as are required to be recorded under all clauses of Rule 21 except under Clause (viii) of the said rules:Provided that the particulars covered by the said clause shall be shown in separate Khatian to be prepared for each source of irrigation.
