Section 386(b) in Rajasthan Land Revenue (Land Records) Rules, 1957
(b)(i)Detailed instructions for the preparation and maintenance of this register are given in paragraph 227. The columns of the register are self-explanatory. The register is prepared Tehsil-wise and entries are ground by villages. Entries in this register are made only in respect of those villages where property vested in the State, of one description or the other exists. An alphabetical index of the villages contained in the register is given on the first page. Plans of plots are essentials and must be attached with the Nazool register. Mistakes are more common in this register than others and greater attention should, therefore, be paid in the course of inspection of this important record. While examining it the inspecting officers should see whether register is complete and up-to-date: whether acquisitions and alienations are promptly and correctly recorded, whether the index is complete and whether the properly entered in it, is of the description for the record of which this register is intended.(ii)Whether encroachments on the property vested in State are promptly reported and duly removed and whether there are any plots or buildings which can be let out with advantage to the Government, but have not been let out.
