Section 20(1) in The Pepsu Tenancy and Agricultural Lands Rules, 1958
(1)A landowner or tenant may, on payment of a fee of one rupee require the Patwari concerned to fill up From VII-A or From VII-B as the case may be for him:Provided that where the land of landowner or tenant is situated in more than one village, the Patwari of the village in which the largest area of the landowner or tenant is situated shall fill up the Form and it shall be the duty of the landowner or tenant to intimate to the Patwari, the name of the village in which the largest area of his land is situated and to produce to the Patwari attested copies of the entries of Jamabandis of other villages in which his land is situated.
