Section 367(c) in Rajasthan Land Revenue (Land Records) Rules, 1957
(c)The Tehsildar is also responsible for a brief agricultural history of his Tehsil being recorded on blank pages provided for the purpose in the Pargana register soon after each of the three statements referred to above is submitted tot he Collector. The history should be as concise and accurate as possible. Draft note on each point, shall be submitted by the Office Qanungo on the basis of the material contained in the explanatory supplements and the monthly agricultural reports. The history should be such as to give a correct idea of the agricultural conditions as they have existed in each season.
