Section 121(iv) in Rajasthan Land Revenue (Land Records) Rules, 1957
(iv)The Revenue Officer (The Tehsildar, the Naib-Tehsildar or an Assistant Collector) or the village Panchayats to which the powers under Section 135 of the Rajasthan and Revenue Act, 1956 have been delegated, as the case may be should carefully compare the entries in the counterfoil, and foil and must write his order on the latter. He should see that entries in the mutation sheet at his orders thereon are neatly and legibly written. The order should show the parties interested, whether all were present or any one was absent, the way in which his evidence was obtained or it was not obtained, what opportunity was given to him to present, who identified the parties present and the place at which and the date on which it was written. In mutations of alienation of land the caste and sub-caste of the party should be named in the order. No detailed record of the statements of parties and witnesses need be made but the order must state briefly the persons examined by the Revenue Officer, the facts which they deposed and the grounds of the order. Except where the mutation order relates to an entire holding and in case of undisputed inheritance. the Revenue Officer must enter in his own hand the number of the fields affected and their total area.
