Section 40 in The Chota Nagpur Tenancy Rules, 1959
40. Attestation. -
(a)When the map, khasra, khewat and khatian for village, or such portions of them as are prepared at khanapuri, have been prepared in the manner prescribed by these rules and by instructions of the Board of Revenue consistent with them, the Revenue-Officer shall issue a notification, in the form contained in Schedule I, fixing a day, which shall be not less than a week from the date of publication of the notification, on which he will be present at some place to be specified at or near the village for the purpose of attesting and completing the record-of-rights in respect of all particulars specified in the above Rules 38 and 39.(b)The notification shall state that on the day so fixed, or on any other day to which the proceedings may be adjourned, the Revenue Officer will record rents and will decide all questions of status and claims to special rights or privileges in any lands and record existing rights of tenants or residents in regard to the jungle and waste lands of the village [(and commute and include in the cash rent of the holding the value of praedial condition in accordance with the rules)], and will receive application for the commutation of produce rent, and deal with objections relating to entries (other than entries made in accordance with decisions in khanapuri disputes) in the record or omissions, therefrom; and the notice shall require all parties interested in the subject-matter of the inquiry to attend at the time and place specified, with their parchas, and with such evidence as they have to offer in connection with the proceedings.(c)Such notification shall be published by proclamation and fixed up in the presence of not less than two persons in some conspicuous place in the village to which it refers.
