Section 10(3) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
(3)The draft Jamabandi shall contend the following particulars namely:(a)the name of each person entitled to a settlement of Bhogra lands, Gounti-Rayati lands and privileged waste lands under Sections 5, 6 and 7;(b)the situation and the extent of the land to which he is entitled to such settlement;(c)the situation and extent of the land which is required to be reserved in favour of Grama Sasan under Sub-section (2) of Section 5 and the name of the Grama Sasan in favour of which such reservation is required to be made;(d)the use of water for carrying on agricultural operations on such lands, whether obtained from a river, tank, wall or any other source of supply and the repair and maintenance works for securing, supply of water for the cultivation of such lands, whether or not such works are situated within the boundaries of such lands;(e)the rent, cess and charges for irrigation that will be payable from the appointed date by each person entitled to settlement;(f)any right of way or other easement attached to the lands recorded in the Jamabandi; and(g)the special conditions or incidents, if any, that are proposed to be attached to the canals after settlement.
