58. Distribution of copies of record-of-rights to parties interested.
(a)A copy of the record-of-rights as finally published, or an extract therefrom shall be made over to the landlord concerned, or where there are more landlords than one, to their common agent or common manager, or if there be no common agent or common manager, to such person among the landlords as the Revenue-Officer may think fit. The copy of extract shall bear a certificate, under the Revenue-Officer's signature and seal, that it is a copy of or extract from the record-of-rights as finally published.(b)An extract from the khatian relating to his tenancy shall be given to every tenant under the seal of the Revenue-Officer and under the signature of an officer duly authorised by the Revenue-Officer to give copies.(c)The cost of the preparation of copies of records, or of extracts therefrom, supplied to landlords and tenants under this rule, shall ordinarily be included in the cost of the survey and settlement and no separate charge shall be levied from the landlords and tenants in respect of such copies except by the orders of the Local Government.(d)If the Local Government so directs, copies of the maps shall be prepared and distributed to the landlords and tenants concerned.The cost of the preparation of the copies so distributed shall be included in such of the costs of the settlement as are recoverable from the landlords and tenants, and no separate charge shall be levied from them in respect thereof.X. The Settlement of Fair Rents After Final Publication
