Section 74 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
74. Special precautions regarding loan.
- As soon as may be after a loan has been granted the Tehsildar shall inform the Patwari of the loan granted, the manner in which it is to be advanced, the nature of the improvement and time by which the whole or part of the improVement is to be completed. The Patwari shall submit quarterly statements through the Girdawar Quanungo to the Tehsildar as to the appropriate use of the taqavi and the progress of the work, as required by para 37 of the Rajasthan Land Revenue (Land Records) Rules. 1957. The Tehsildar shall submit a report to the Sub Divisional Officer regarding the expenditure of the loan and the progress of the work for the purpose for which it was granted.
