Section 35(6) in Rajasthan Tenancy (Government) Rules, 1955
(6)If any objections are received by the tehsildar, they shall be disposed of by him summarily on the very day of their receipt and shall be submitted to the Collector, along with a report showing the disposal thereof and the publication of the notice issued under sub-rule (4), as promptly as may be possible but not later them a week after the publication of the said notice by beat of drum.
