Section 5(2) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
(2)In preparing the records referred to in sub-section (1) the officer shall proceed on the basis of the records prepared under the provisions of the Jaunsar-Bawar Security of Tenure and Land Records Act, 1952, and carry out therein such modifications or corrections as may be necessary for bringing it up-to-date;
