Section 121(x) in Rajasthan Land Revenue (Land Records) Rules, 1957
(x)All mutation cases must be disposed of by the Revenue Officer or the Village Panchayat, as the case may be, in accordance with the procedure laid down in these rules within twenty days of the receipt of the papers, and if any case is not disposed of within this period by a Village panchayat, the Sub-Divisional Officer shall arrange to transfer the same for immediate disposal to the Tehsildar of the Tehsil in whose jurisdiction the land is situated.
