Section 22 in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957
22.
(1)On the date specified, every entry in the Parcha Khatauni shall be read out to all persons present. If any person interested admits the entry to be correct, the admission shall be noted in the space provided for the purpose and the signature of all persons concerned present at the proceeding shall be obtained.(2)If there is any dispute, the dispute shall be decided in the accordance with the provisions of the Act.Rules to give effect to the Provisions of Section 114
