Section 351(v) in Rajasthan Land Revenue (Land Records) Rules, 1957
(v)In carrying out the test of records, the instructions laid down for Sub-Divisional officers in paragraph 372 should be followed. Out of the entries tested about half should be those that have already been tested by the Inspector. In addition to the test of records, matters detailed in paragraph 376 should also be looked into, particularly the agricultural deterioration in the village, if any. on which a report is required to be submitted under paragraph 420. Anything in connection with any of these matters, requiring the attention of the superior officers, should forthwith be brought to the notice of the Sub-Divisional Officer.
