Section 351 in Rajasthan Land Revenue (Land Records) Rules, 1957
351. Checking of work.
- (i) Tehsildars and Naib-Tehsildars are not primarily required to test the work done by the Patwaris; it is the duty of the Inspectors. The object of their test should be to see that the Inspector is discharging his duties properly and that records are being prepared accurately and in accordance with the rules.(ii)Before beginning the inspection of the Inspector s circle it is advisable to go through previous inspection reports and to make a note of the defects mentioned therein.(iii)It is not necessary as a rule to examine the entire papers in more than one village of a Patwari's circle except when the first village inspection of chosen record gives suspicious and indefinite results. Ordinarily it is better to make a thorough test of the work in one village than to do piecemeal in several villages. The villages should be chosen so as to give a fair range of test, and one village of each kind of tenure viz; Biswedari, Zamindari, Ryotwari and Jagirdari should be inspected. The most convenient procedure in ordinary cases is to begin by testing the records of agricultural facts, going over the village land in the direction of the principal village site, and having arrived there test the entries of rights and interests and the rental accounts.(iv)It is not necessary that a large following of villagers should accompany the inspecting officer while he is testing the record of agricultural facts, the men at work in the fields, where inspection is made, can usually give all the information that is required, a few being called from the nearest hamlet when necessary. On the other hand as large as assemblage a possible is desirable for the verification of the record of rights and the rental accounts and the inspecting officer should send ahead a messenger to collect the people at the principal village site while he is testing the record of agricultural facts. If the people are courteously treated it will be found that they appreciate the opportunity of learning and correcting what is written about them in the records.(v)In carrying out the test of records, the instructions laid down for Sub-Divisional officers in paragraph 372 should be followed. Out of the entries tested about half should be those that have already been tested by the Inspector. In addition to the test of records, matters detailed in paragraph 376 should also be looked into, particularly the agricultural deterioration in the village, if any. on which a report is required to be submitted under paragraph 420. Anything in connection with any of these matters, requiring the attention of the superior officers, should forthwith be brought to the notice of the Sub-Divisional Officer.
