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State of Rajasthan - Section

Section 189 in Rajasthan Land Revenue (Land Records) Rules, 1957

189. Khasra Girdawari.

- (i) It shall be the duty of every Inspector Land Records to check the Girdawari work of all the villages in his circle at each season. In such villages where fluctuating cultivation and trespass over Government Land has been made, he should check each and every such Khasra Number carefully. For the rest of cultivation by the recognised tenant, he should thoroughly check 25% of such total fields. The Inspector should mention in his diary the percentage of Khasra Numbers Inspected by him.
(ii)In the year in which new Jamabandi is to be prepared, the Inspector should check the Girdawari work of such villages carefully at both seasons, Shialu and Unhalu. He is responsible to see that no field, in which there has occurred a permanent charge in possession or in rent, has been left out. The irrigation area and the means by which it is irrigated should particularly be checked and the Inspector shall satisfy himself that the area irrigated by wells, canals and other means have been accurately given in the column provided for the purpose. If any field is irrigated by well as well as canal or any other two means of irrigation, both should be recorded in the papers. The Inspector is also responsible to see that the crops shown and reaped are correctly entered in the Khasra and no cultivated field is left out. He will enquire into the changes on the site that might have occurred since the time of his last inspection, in case of each Khasra Number and satisfy himself that the entries are correctly made and will then initial each number which he might inspect and check.
(iii)At the time of Girdawari a thorough checking should be made about the Nauter Land and wells newly constructed or repaired so that the details regarding the area and the wells may not remain unattended. The Inspector should finish the checking of the alteration in the map by the 15th April and the attestations should be shown on the map. He should sign and date his checking.