Section 199 in Rajasthan Land Revenue (Land Records) Rules, 1957
199. Settlement of Disputes.
- If the Inspector finds any dispute regarding any entry, he can record facts in the Khasra. He will enter the statements made by the parties at the end of the Khasra, and will also obtain their signatures and will inform the Tehsil. If the parties are not prepared to make any compromise he will make a formal enquiry and after making necessary entries in the Khasra, he will report the matter to the Tehsildar.
