- (i) After completing the preparation of the land revenue Jamabandi the extracts therefrom for the Land Management Committees and the statement in Z.A. Form 63, the Lekhpal shall prepare the Jamabandi of Asamis of [Gaon Sabhas] [Substituted by Notification No. 1130/I-A-1699-1958, dated 11.03.1954.] in Z.A. Form 62-B for each village of his Halka showing therein separately the kharif and rabi rent payable by each Asami of [Gaon Sabha] [Substituted by Notification No. 5846/I-A-270-61.]. The Jamabandi shall be prepared on the basis of entries in Columns 1 to 6 of the current triennial Khatauni, incorporating the changes noted in Columns 7, 8 or 9 thereof, as may be required.(ii)Before the preparation of the Jamabandi is taken up, the Jambandis of the last year shall be obtained from the [Gaon Sabhas] [Substituted by Notification No. 5846/I-A0-270-61.] concerned and a statement of arrears and excess collections drawn up in Z.A. Form 62-B With the help of this statement the arrears and excess collections of the last year will also be shown in the Jamabandi.(iii)Only one copy of the Jamanbandi shall be prepared. A separate jamabandi shall be prepared for each village even where more than one village is included in the circle of a [Gaon Sabha.] [Substituted by Notification No. 5846/I-A-270-61](iv)All the entries in the Jamabandi shall be checked by the Supervisor Kanungo who will initial the corrections, if any, and singh the Jamabandi.(v)The Jamabandi shall then be made over to the Chairman of the Land Management Committee, who shall, after satisfying himself about the accuracy of the entries sign it. The Jamabandi shall thereafter be submitted to the Tahsildar, who shall after satisfying himself about its accuracy initial the corrections, if any, sign it and return it to the Chairman of the Land Management Committee concerned before November 15.]
