Section 13 in Rajasthan Tenancy (Government) Rules, 1955
13.
[(1) If any objections are received, the Tehsildar, or the Village Panchayat, as the case may be, should hear and dispose of these objections first, and if no objections are received, the Tehsildar, or the Village Panchayat, as the case may be, should dispose of the case by a written order.(2)[ In the case of applications under sub-section (2) of Section 31 of the Act and Rule 8A, an enquiry shall be made as to whether the applicant is an agricultural worker or an artisan within the meaning of that sub-section and has been permanently residing in the abadi of the village for ten years or more.] [Renumbered and Inserted by Notification Dated 11-10-1961, Published in Rajasthan Government Gazette, Part IV(C), Dated 9-11-1961.]]
