Section 3(6) in The Rajasthan Land Revenue (Duties of Tehsildars and Naib-Tehsildars) Rules, 1958
(6)to report to the Sub-Divisional Officer-(a)all cases of alluvion and diluvion which have to be reported under the rules:(b)all cases in which Jagirs or Revenue-Free Grants laps to Government by the death of the incumbent or otherwise:(c)all cases in which the condition o which a Jagir or Revenue-Free Grants was made has been broken: or the term of such grant has expired;(d)all seasonal calamities affecting the crops, and any outbreak of epidemic sickness or unusual mortality among either men or cattle:(e)all cases of serious fluctuations in agricultural prosperity:(f)all escheats through failure of heirs:(g)the case of any estate-holder who may become disqualified under section 8 of the Rajasthan Court of Wards Act, 1951 (Rajasthan Act XXVIII of 1951):
