(1)The Collector shall direct the Patwari(a)to mark on the map of the estate in some distinctive colour the actual area sought to be partitioned,(b)to show thereon the actual soil-classification,(c)to prepare necessary abstracts from his Khasra (field-book) and Khatauni (record of cultivators) and other statements required for completing the partition,(d)to prepare a list of plots, if any, held as Khudkasht,(e)to prepare a list of sub-holders, if any,(f)to suggest a method of valuation of the plots of land sought to be partitioned,(g)to prepare a list of trees, showing complete details as to ownership and value,(h)to give full details of income from jungle land and other sources of income, and(i)to prepare a list of pucca wells, showing where they are situated, whose fields they irrigate, and at whose expense they were constructed.(2)If the Collator thinks it desirable, he may appoint a temporary assistant to the Patwari to enable the latter to complete the work expeditiously. The cost of the temporary assistant will be paid by the plaintiff in the first instance and will be included in the costs of the suit.
