Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 62 in Rajasthan Land Revenue (Land Records) Rules, 1957

62. Preparation of field Book of new field numbers.

- (i) The Patwari will enter all the new fields for which Titamma Shajra have been prepared under the above, mentioned paragraph in a field book in the form below:-
No. of fields No. of holdings Area calculation Sail Class Signature of Qanungo
Old New
In the field book fields, will be finally re-numbered as follows:-
(ii)If a field number, say 24, has been sub-divided into two, and the last number in the field register of the village is 150, entry No. 24 should be scored through and the new fields entered as 15/24/1 mid 15/24/2.
(iii)Where a second sub-division takes place the denominator number should simply be the numerator of the field which is again sub-divided. Thus in the example, we should have first 15/24/1, then 185/151 and lastly 201/185, from each of which, if necessary, it would be very easy to trace back to the old number. If fields Nos. 31 and 32 have been joined into one field, the new entry may be 152 being the last number in the field register. The new numbers given in the field book will be entered in red ink in the Titamma Shajra prepared under paragraph 61 above, and, each entry in the field book will be initialled by the Inspector of Land Revenue in token of its correctness. A slip containing a copy of the entries in the field book will be given to the owner or mortgagee or, in the case of land in joint ownership, to the share-holder in occupation of the new fields.