Section 158 in Rajasthan Land Revenue (Land Records) Rules, 1957
158. Check of detailed Jamabandi by Revenue Officers.
- The Tehsildar or Naib-Tehsildar in charge of the circle in which the village lies, shoidd make final attestation on the spot and should observe the following instructions:-(i)At least 25% of the Khatauni (tenants) holding should be read out on the spot in the presence of the assembled tenants and right holders:(ii)[Deleted].(iii)At least 25% of the Khewat and Khatauni entries in the original copy should be compared with the corresponding entries In the Patwari's copy of the Jamabandi:(iv)This check must usually be carried out during the cold weather, between the end of Kharif Girdawari and the beginning of the Rabi Girdawari. For this purpose the Revenue Officer should take with him "Parat Sarkar" of the Jamabandi which has been filed in the Tehsil and he should record on this his report of the attestation and a list of mistakes discovered and alterations ordered. The report should specify what and how many entries were attested by personal enquiry from the tenants and right holders and when and where the attestation was made. A copy of the report signed by the Revenue Officer should also be attached to the "Parat Patwar" of the Jamabandi. Any alterations that may be found to be necessary should be made in both the copies of the Jamabandi and initialled by the Revenue Officer under whose orders they are made. When this has been done, the Revenue Officer should file in two copies of the final attestation certificate in Form P-28 and attach one copy to each of the Jamabandis:[Provided that in the areas notified by the State Government under Rule 118-A, any alteration required shall be made in both the copies of Jamabandi and after such changes, it shall also be fed in computer and same shall be digitally signed and the Jamabandi shall then be locked by the sanctioning authority. After completion of this process, the Revenue Officer shall fill up the certificate of final certification in Form No. P-28 in two copies and enclose one copy with Jamabandhi.] [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.]
