(4)Immediately after the Kharif partal the Lekhpal shall submit to the Revenue Inspector a statement in triplicate showing all the holdings in his halqa affected by the calamity mentioned in sub-rule (1). The Revenue Inspector shall, by personal inspection, check all the entries in the statement and after making such corrections, as may be necessary, submit the statement to the Tahsildar. The Tahsildar shall, after verifying the accuracy of the statement by spot inspection and percentage checking, transmit two copies of the statement, as corrected by him, to the Collector through the Sub- Divisional Officer, who shall indicate the amount of remission to be given. The Collector shall forward to the Government through the Land Reforms Commissioner, a consolidated statement of such holdings in his district for sanction of remissions.
