Section 2(2) in The Land Records Maintenance Act, 1895
(2)By the term "record of rights" shall be understood the settlement record of tenant-rights called the khatian or such new editions of such record as may be prepared under rules made under this Act or such other corresponding record of tenant-rights as may be declared by the Board of Revenue to form the record of rights for any district or part of a district. A record of rights includes entries duly made in a Register of Mutations.
