Section 8 in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957
8.
In village where cadastral survey has already been done in the past, de-novo survey shall not be undertaken except with the provisions sanction of the Director on any of the following grounds-(a)A large scale variation since the last survey in the total area of the village under orders of a competent authority, or(b)Extensive changes in cultivation and other features of the area, or(c)Old maps becoming un-serviceable or requiring large scale corrections, or(d)Desirability of change in the length of the chain used at the last survey.
