Section 35(2) in Rajasthan Tenancy (Government) Rules, 1955
(2)The Collector's report shall also give (a) the areas under the Kharif and Rabi crops grown in a normal year in each tehsil affected, with details of irrigated and dry areas; (b) the total rental demand of the villages affected; and (c) a rough estimate, as far as one can be made at this stage, of the relief which it will be necessary to give in the rental demand. It is unnecessary at this stage for the Collector to make any recommendation whether the proposed relief should be given by way of remission or suspension.
