Section 69 in Rajasthan Tenancy (Government) Rules, 1955
69. Enquiry and disposal of application. - On receipt of an application in Form I, the Sub-Divisional Officer shall either inspect the site himself or get it inspected by an officer not below the rank of the Inspector Land Records and invite objections from the affected persons. The Sub-Divisional Officer after affording an opportunity of being heard to the parties and making such further enquiry, as he thinks necessary, if satisfied that-
(i)the necessity is absolute necessity and it is not for mere convenient enjoyment of holding; and(ii)particularly in case of a new way through another khatedars holding, that absence of alternative means of access is proved, may allow the application. The application shall be decided by the Sub-Divisional Officer within 90 days from the date of application.
