72. Corrections in jamabandis and register on alterations in the jamabandi.
(1)Corrections in the statements in L.R. Form 19 or 20 shall be made under the signature of the Tehsildar.(2)Suspensions or remissions shall be entered immediately on receipt of orders in the tehsil copy of the jamabandi and in the statement in L.R. Form 20. The numbers and date of the order granting the suspension or remission and the period of suspension shall be entered in the remarks column. If an order for suspension is modified or cancelled the entry shall be corrected under the signature of the Tehsildar and particulars of the order entered in the remarks column. If the other copy of the jamabandi has been made over to the amin the necessary entries shall be made on the next visit on the amin to the Tehsil. If the Jamabandi has been given to the Gaon Sabha, an order shall be issued to the Pradhan to come over to the tehsil-forthwith so that the necessary entries may be made.(3)As soon as an order involving a change in the jamabandi is received, the office kanungo shall communicate it to the wasil-baqi navis.(4)If the change belongs to any one of the classes mentioned below, namely-(i)a change in demand e.g., an increase or decrease in the land revenue payable for the holding, or(ii)a change of the title of the holding, for example, change by succession or transfer, by proof of title by a claimant by the extinction of the rights of the person recorded and admission of another person, or(iii)a change in the holding, for example, where a part of the holding is transferred, or where a claimant proves his title to a part of holding, the wasil-baqi navis shall immediately make an entry in the remarks column containing full particulars about the change and the order of the court by which the change has been made.(5)If the change involves the creation of a new holding in respect of land which was not previously assessed to land revenue, the wasil-baqi navis shall prepare in duplicate an addendum to the jamabandi in L.R. Form 19.(6)The wasil-baqi navis shall then prepare a register of alterations in L.R. Form 21, showing therein all changes of the type mentioned in Clauses (4) and (5) above.(7)On the next visit of the amin to the tehsil, the wasil-baqi navis shall have an entry made in the remarks column of the amin's copy of the jamabandi corresponding to the entry in the tehsil copy of the jamabandi and shall sign it. In the case of an entry in the addendum to the jamabandi, a copy shall be given to the amin.(8)Where the land revenue is being collected by the Gaon Sabha, the Pradhan shall be called forthwith and an entry shall be made in the remarks column of his copy of the jamabandi or an addendum handed over to him, as the case may be.
