Section 156 in Rajasthan Land Revenue (Land Records) Rules, 1957
156. Mode of Preparation.
-(i) Jamabandis will be prepared every fourth year. They will be prepared for those villages in each year in which the Collector directs that the Jamabandi should be prepared, according to a programme sanctioned by him for each Patwari circle. The Tehsildar will prepare a programme each year in the month of October and send it to the Collector for sanction. Ordinarily Jamabandi should be prepared annually in one-fourth of the villages in a Patwari circle. They should contain eveiy field entry in full.(ii)A table should be given to each Inspector showing the arrangements approved for the preparation of Jamabandis for each Patwari's circle in his charge. This table should be so arranged that the work of each year shall cover about one-fourth of the entire circle held in charge of the Inspector.(iii)It is necessary that ample precautions should be taken in the entries which might be made in the Khasra Girdawari and other papers so as to avoid errors and prevent the Patwaris from tampering with such entries. For this purpose, it should be observed that the instructions contained in this chapter are strictly followed.(iv)Tehsildars and Naib-Tehsildar must, without neglecting Land Records work in other villages, pay special attention to the villages for which Jamabandis are to be drawn up. All mutations upon which final orders have been passed upto 15th June, should be incorporated in the Jamabandis. Similarly every effort should be made to have all mutations, which have occurred upto that date, entered in the mutation register by the Patwari attested by that date by the Tehsildar or the Naib-Tehsildar.(v)The Tehsildar or Naib-Tehsildar, in charge of the circle, in which any village for which a Jamabandi is to be drawn up, is situated, must visit the village in the cold weather before the middle of January and as far as possible should attest all pending mutations. All attestations of mutations during the nine months preceding the drawing up of a Jamabandi must be carried out in the village itself.(vi)[ In case of every transfer of land and attestation of mutation the Patwari shall make the following entry in column 17 of the Jamabandi (P-26)- [Added by G.S.R 24, Dated 7-5-94; published in Rajasthan Gazette Part IV-C(I), Dated 12-5-94, p. 18.]It is certified that an entry regarding the effect of this mutation has been made in the Pass Books of both seller and buyer:][Provided that in the areas notified ,by the State Government under Rule 118-A, the jamabandi shall be generated automatically alphabetically by Resource Person after every four years. The jamabandhi shall be generated for every village of the Tehsil. The Collector shall issue direction for every Patwar circle to generate it as per sanctioned schedule. The Tehsildar shall prepare a programme every year in the month of October and send it to the Collector for approval. The jamabandi shall contain computer entry of every land holding.] [Added by Notification No. F. 4(1) Rev-6/06/Part 33, dated 27.12.2011-Rajasthan Gazette Extraordinary, Part 4(C)(1), dated 16.3.2012.]
