Section 34(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(ii)The Patwari shall make enquiry and report on matters referred to him by the Inspector, Tehsildar or Sub-Divisional Officer, Orders to inspectors or Patwaris for local enquiry and report passed on applications, unless, the are urgent, should invariably state that the enquiry should be made at the next visit to the village, ft will save the Patwari from a journey to a particular village to the neglect of the work hE is engaged upon, for something which could well wait over for some one who did not or will not attend at the time, of the Girdawari.
