Section 28 in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957
28.
(1)As soon as any areas is placed under settlement operations, the Settlement Officer shall adequately four the area and shall make a note of the following matters-(a)The general, physical and economic character of the area with brief details of rainfall and changes in population, communications, in the number of person classed as land holders cultivators and agricultural labourers and in the number and kind of cattle, ploughs carts and in agricultural wages:(b)Variation since the last settlement in the cultivated area in the irrigated area (distinguishing variations made by the public Irrigation work and works made by land-holders and the tenants) in cropping and in the areas under the principal crops, and in out-turn of the crops:(c)Changes in cultivating tenures, i.e. tin khudkasht and in various classes of tenancies with details of the extent of subletting by land-holders and tenants and the average size of holding:(d)The movement of rents of various classes of tenants with details, where possible, of the level of rents contracted in selected periods, it being made clear on what rents, the rent-rates fixed at the last settlement were based.
