Section 20 in The Rajasthan Soil and Water Conservation Rules, 1966
20. Entry in the records of rights.
- [(i)] [Renumbered by corrigendum dated 19-1-74 (14-3-74).] As required under subsection (3) of section 27, a statement shall be prepared in Form 8.(ii)One copy of the Statement will be served upon the beneficiary and three copies will be sent to the Tehsildar, who will forward two copies to the Patwari concerned. The Patwari will make necessary entries in the Khasra Girdawari and attach one copy of the Statement with the relevant record and thereafter return one copy to the Tehsildar recording his compliance report. On the basis of his report the Tehsildar will complete the entries provided on the back of the form and forward one statement to the District Soil Conservation Officer concerned :(iii)The entry in the Khasra Girdawari shall be repeated from year to year by the Patwari.
