Section 3(b) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
(b)call for a report from the Tehsildars and the Settlement Department as to-(i)whether such lands are settled;(ii)the rents in respect of settled lands as entered in the revenue record of the village;(iii)the prevailing rent-rates in the locality of khudkasht 01-other lands that have not been assessed; and
