Section 26 in Rajasthan Land Revenue (Land Records) Rules, 1957
26. Reports to Inspectors.
- When the circle of a Patwari is visited by the Inspector, the Patwari shall report to him-(i)all errors discovered in tested entries:(ii)the permanent determination of agricultural land by diluvian, deposit of sand, water logging or other causes with approximate area and description of soils, as also all cases of alluvion:(iii)all cases of encroachment on nazool lands or other properties vested in the Government or khalsa lands by estate holders:(iv)& (v) [Deleted].(vi)all cases of surrender and abandonment of holdings;(vii)any charge in the character of uncultivated land:(viii)destruction or decay of survey or boundary marks requiring renewal or repairs:(ix)all cases of merger, division of holdings under the Rajasthan Tenancy Act and infringement of the condition under which any grant or leases of land is held from the Government: and(x)any unusual occurrence that has taken place in his circle since the Inspector's previous visit and also the matters which has reported to the office Qanungo either at his last visit to the tehsil or by a message;(xi)about natural produce, e.g., pala, grass, fallen dried trees; etc. on unoccupied Government land for sale:(xii)disposal of any unclaimed property.
