Section 12(2) in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
(2)The Tehsildar shall, on receipt of an application for allotment:-(a)immediately register it in a register to be maintained in the Tehsil in Form III and issue to the applicant a receipt in Form IV; and(b)scrutinise these applications and verify the particulars mentioned in the application with reference to relevant entries in the land records and may also conduct such enquiry as may be necessary as regards the rights and eligibility of the applicant for allotment under these Rules.
