(a)The khewat shall show the character and extent of the interests of proprietors and tenure-holders, such of their interests as are of a raiyati nature being also recorded in the khatian.(b)The khatian shall show in detail for all the lands in the village, estate by estate, landlord by landlord, tenant by tenant and occupant by occupant, the lands included in each estate owned by each landlord and occupied by each tenant or occupant, with particulars of rent and area and of the incidents of each tenancy. Where a commutation of praedial conditions is being made under an order issued under Section 106, the commuted value of praedial conditions to which the tenant has been found liable, and, if any tenant is liable to any praedial conditions other than those to which the general body of tenants are liable or is not liable to all the praedial conditions to which the general body are liable, then the praedial condition to which such tenant is liable, shall be separately recorded in the khatian.(c)Lands cultivated or otherwise held direct by a proprietor or tenure-holder shall be shown in detail in the khatian, and shall be entered either as landlord's privileged land within the meaning of Section 118(a) of the Chota Nagpur Tenancy Act, or as land held by the proprietor or tenure-holder but not privileged land within the meaning of that section.(d)The khatian shall also show such other particulars as are required by the order passed under Section 80 to be recorded, unless a special paper is prescribed under Rule 37 or Rule 38 for the purpose of recording any such particulars.IV. Attestation of the Record.
