Section 35(i) in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
(i)send one copy of the statement to, and call for a report (to be submitted within one month) from, the Tehsildar of the Tehsil in which the land is situated, as to the correctness or otherwise of the particulars given in the statement, in particular, the extent of land that has vested in the State Government, the sanctioned rent-rates, the existence of tenants, and the condition of improvement;
