Section 417(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(ii)It rests with the Collector to decide whether a Patwari is really resident or non-resident in his circle. A Patwari who has a house in his circle may not reside in it although he may occasionally spend a night or two in it. On the other hand a Patwari may be resident even though his family lives in his father's house or in the houses of relations.
