Section 77(4) in The Ajmer Tenancy and Land Records Act, 1950
(4)In making the division, such officer shall take the assistance of assessors to be appointed, as nearly as may be, in accordance with the provisions of sub-sections (2) and (3) of section 79, draw up a note specifying the shore of produce delivered to each party and other necessary particulars, explain such not to the parties and assessors, get it signed by them and submit it with his report to the tahsildar.
