Section 357 in Rajasthan Land Revenue (Land Records) Rules, 1957
357. Khatauni Jamabandi.
(a)Khatauni Jamabandi is a register of persons cultivating or otherwise occupying land in a village. The definition itself explains the importance of this register which records cultivatory right in land. The proprietory cultivation is also recorded in it.(b)The Khatauni Jamabandi specifies for each tenant (i) the nature and class of his tenure, (ii) the area held by him, (iii) the rent payable by him. (iv) terms of cultivation where necessary and (v) any other condition of his tenure whether written or oral. It is prepared from the Khatauni Jamabandi for the last four years incorporating all changes which might have taken place since its preparation. It reproduces all unchanged entries given in the last Jamabandi and all new entries of the expiring four years based on changes recorded in the Khasra and the mutation register. It is prepared separately for each village and within the village entries are arranged by Thoks or Pattis and Khewat-Khatas following the order given in paragraphs 163 and 164.(c)Detailed rules for the preparation of the Khatauni Jamabandi are contained in paragraphs 153 to 166 and its verification and test by the Inspectors in paragraph 194.(d)In checking the Khatauni the inspecting officer has to see (1) that no unauthorised changes have been made; (2) that a changes, which ought to have been made; and (3) that the changes made are correct and complete. The first object is attained by a cross check with the previous 4 years Khatauni Jamabandi, Khasra and mutation register and the 2nd and 3rd by personal inquiry on the spot from the tenants concerned. The question should be short and direct; for example, how many fields do you hold in this Patti? How long have you held sub let any them? What rate do you pay? Some patience is necessary in getting the answer from the ignorant cultivators: they know the facts but they need time to think and time is usually saved in the long run by making no attempts to hurry individuals.(e)By putting questions like this, the inspecting officer should satisfy himself whether the Inspector has verified by personal enquiry at least l/3rd of the entries in the Khatauni Jamabandi including all changed entries and has seen; (i) that names of tenants, class of tenants term of tenants, and their rights and other particulars are correctly recorded (ii) that persons recorded are alive and are in possession (iii) that entries are correctly made in respect of abandoned and surrendered holdings and (iv) that all persons holding land are recorded.(f)The comparison of the Khatauni Jamabandi from the record of the previous four years and with the current years Khasra is as important as its local verification, as without this comparison, clerical errors and un-authorised changes, if any, cannot be detected. It is, therefore, essential for the inspecting officer to see that this comparison has been carefully and consciously done by the Inspector. For this purpose, ordinarily, the last Khatauni Jamabandi in the hands of the Patwari will have to be examined as the current one is not likely to have been tested by the Inspector before the end of the touring season. The Patwari can produce the Khasra of the same year for the comparison.(g)In carrying out this rest special attention should be paid to terms of holdings, number and areas of fields and amounts of rents as it is these in which intentional errors are most common. The scrutiny should aim as ascertaining whether the Inspector has seen-(i)that all unchanged entries have been correctly copied out from the previous Khatauni Jamabandi and that, unless specially ordered by the competent authority, the term of cultivation is only four years more than that recorded in the previous Khatauni Jamabandi;(ii)that all new entries in the Khasra have been properly brought in the Khatauni Jamabandi and that names of the tenants, which ought to have been reported or expunged, have been reported or expunged;(iii)that arrangements of Khewat, Khatas, Pattis, or Thoks agree with that given in the previous Khatauni Jamabandi;(iv)that all necessary totals have been given and are correct;(v)that the area of the village, Thok or Patti and unchanged Khewat Khata as given in the new Khatauni Jamabandi agrees with that given in the last one;(vi)that entries are properly made where sub-proprietor or subgrantees exist;(vii)that remunerations, if any, have been properly shown; and(viii)that all corrections and all doubtful entries in the Khatauni have been signed by the Inspector in token of their being entered in the errata list of Fard Ikhtalaf.
