Section 119 in Rajasthan Land Revenue (Land Records) Rules, 1957
119. Mutation Register.
- Mutation register (P-21) is prescribed for the entry of every acquisition of Khatedari/Gair Khatedari right over the land by allotment, transfer or order of any competent court. It also includes insertion of entry which effects correction in Jamabandi (Khatauni) by an order of competent court sale of land, by registered documents surrender of Khatedari rights to the Government, succession, etc. Whenever the Patwari receives a report from a transfer regarding transfer of vested interests over the land as provided under section 133 of the Rajasthan Land Revenue Act, 1956 he will make entries in form P-21 A and give a receipt to the transferee to this effect indicating the serial number on which the report has been entered in Form P-21 A. The Patwari will then make entry in the Mutation Register and submit it to the Inspector Land Record [within 7 days of the receipt of] [Substituted No. GSR 29, dated 4-6-86; published in Rajasthan Gazette Extra Part IV-C(I), dated 26-6-86, P. 88] the information:[Provided that in the areas notified by the State Government under Rule 118-A, mutation register shall be maintained in Form No. P-21C in place of Form No. P-21.] [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.]
