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State of Uttar Pradesh - Section

Section 15 in Jaunsar-Bawar Security of Tenure and Land Records Rules, 1955

15. Statements of holdings and rentals.

- In the month of July each year the patwari shall prepare with the help of his khatauni, a statement in the following form. The total of each class in the khatauni shall be entered in the appropriate column of the statement. The totals for the previous year shall be entered below those for the current year and any marked variations shall be A carefully explained in a note in the remarks column :Form of statements of holdings and rentals
Village Khata Tahsil District
Name of Village Class I-Land cultivated by landholders Class 2-Maurusi tenants Class 3-Chair Maurusi tenants Class 4-Tenants in lieu of service
  Area Rent, if any Area Rent Area Rent Area Rent
1 2 3 4 5 6 7 8 9
                 
Class 5-Occupiers of land without title Class 6-Other tenants Total of khatauni columns 2 to 23 Class 20-Part II of the Khatauni Remarks
Area Rent Area Rent Area Rent Area Rent  
10 11 12 13 14 15 16 17 18
                 
The statement shall be filed with the Registrar Kanungo not later than July 31 each year.