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State of Rajasthan - Section

Section 155 in Rajasthan Land Revenue (Land Records) Rules, 1957

155. Completion of Jamabandi.

- The Jamabandi shall be prepared in duplicate, that is the Patwari shall prepare two copies, one of which will be called "Parat Patwar" and shall remain with the patwari for the ensuing four years, while the other copv shall be known as "Parat Sarkar" which shall be sent to the Tehsil immediately after preparation, duly checked and attested by the Inspector The Inspector should check the new Jamabandi in the month of August. He should attest all the entries holding by holding, in the presence of the estate holders and tenants concerned and see that due effect has been given to the mutations on which final orders have been passed by the 15th of June. His attestation should be made on the copy which has to be filed in the Tehsil office. This copy should contain his report stating that he has duly attested it; a list of errors discovered and alterations made being added in the Inspector s own handwriting. A copy of this report, signed by the Inspector should be attached to the "Parat Patwar" (Patwari's copy) of the Jamabandi. Any alterations that may be found to be necessary should be made at once in red ink by the Inspector in both the copies of the. Jamabandi and signed by him. He will be personally responsible to see that the "Parat Patwar" tallies in all respects with the "Parat Sarkar":[Provided that in the areas notified by the State Government under Rule 118-A, the jamabandi shall be prepared in duplicate by Patwari, one of which shall be called "Parat Patwar" and shall remain with the Patwari for the coming four years and the other copy shall be known as "Parat Sarkar", which shall be maintained in computer after verification and attestation of Inspector Land Record. The Inspector Land Record shall ensure that all changes have been incorporated by Patwari through Resource Person after which he shall lock Jamabandi. A copy of this report signed by the Inspector Land Record shall be attached to the "Parat Patwar" (Patwari’s copy) of the Jamabandi. He shall be personally responsible to ensure that the "Parat Patwar" tallies, in all respects, with the "Parat Sarkar".] [Added by Notification No. F. 4(1) Rev-6/06/Part 33, dated 27.12.2011-Rajasthan Gazette Extraordinary, Part 4(C)(1), dated 16.3.2012.]