Section 120 in Rajasthan Land Revenue (Land Records) Rules, 1957
120. Entry by patwari.
- The Patwari shall, whenever the mutation case is entered in the register, note the serial number and nature of transfer in pencil in the column for remarks of the Jamabandi (Khewat Khatauni) opposite the appropriate holdings. If and when the mutation is sanctioned, he should make a detailed note in red ink. Serial numbers of 'Fard Badar' entries should also be similarly noted and in order to distinguish them from the serial numbers of mutation the word 'Badar' should be added. "Fard Badar" entries will thus be referred to as 1. Badar, 2. Badar, etc., etc:[Provided that in the areas notified by the State Government under Rule 118-A, the Patwari shall within seven days of receipt of information in Form No. P-21A make entries in mutation register in Form No. P-21C in place of Form No. P-21 and present it to Inspector Land Record. The Inspector Land Record shall then report in column 16B of Form No. P-21C within 10 days of receipt and return Form No. P-21C to the Patwari. The Patwari shall present it to the officer who is authorised to sanction mutation who shall decide it within 30 days and record the decision in column 16C of Form No. P-21C:Provided further that in the areas notified by the State Government under Rule 118-A, if a mutation is sanctioned, the Patwari shall indicate the new/amended khata in two copies by entering in column 17 to 24 of Form No. P-21C. The Patwari shall submit the counter foil to Resourse Person. The Office Quanungo shall then get the new/amended khata entered in computer through Resource Person and get the signatures of Resource Person in column 26 of Form No. P-21C and verify the same by signing the column 27 of Form No. P-21C:Provide also that in the areas notified by the State Government under Rule 118-A, the decision on suddhi patra (Form No. P-27C in place of Form No. P-27) shall be entered in remark's column of jamabandi by pencil. For entering the new/amended khatas created as a result of shuddhi patra process as mentioned in column 17 to 27 of Form No. P-21C should be followed by the Patwari. The serial number shall be entered in the jamabandi. The suddhi patra shall be maintained as suddhi patra 1, suddhi patra 2. suddhi patra 3 and so on.] [Added by Notification No. F. 4(1) Rev-6/06/Part 33, dated 27.12.2011-Rajasthan Gazette Extraordinary, Part 4(C)(1), dated 16.3.2012.]
