Section 25A in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
25A. [ Form of application under Section 66 or Section 67. - An application by a (i) Khatedar tenant under clause (b) of the proviso to Section 66, or
(ii)Landholder under Section 67 of the Act, for sanction to the construction of a dwelling house for his own occupation or a cattle-shed, or a store house or any other construction for agricultural purposes to be erected or set up by him on his holding situated in any village other than -(a)a city, town or village situated within the area notified by the State Government for the purposes of clause (a) of the proviso to sub-section (1) of Section 66 of the Act; and(b)villages the population of which according to the latest census, does not exceed two thousand, shall be submitted to the Tehsildar of the Tehsil through the Patwari of the circle in which the holding is situated in Form 'RR', and the particulars required by that Form shall be furnished.]
