Section 41 in Rajasthan Land Revenue (Land Records) Rules, 1957
41. Irrigation Department.
- At the time of the final measurement in the village by a Canal Amin, the Patwari is required-(i)to be present in the village during the completion of the measurement:(ii)to furnish the Canal Amin with names of estate-holders, etc. which the Amin may require to complete his record and to settle any doubt-ful point by a joint local enquiry.(iii)to take an abstract of the Amin's Jamabandi immediately after its completion and to sign in return the Khasra prepared by the Amin:(iv)to keep the extracts of the jamabandi at all times accessible to any person who pays the irrigation fee:(v)to help the Irrigation Department officials whenever required to do so and(vi)[ to perform the work of census of Minor Irrigation and other related matters.] [Added by GSR 57, Dated 19-8-95; published in Rajasthan Gazette Part IV-C(1), Dated 6-9-95, p. 105.]
