Section 347(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(ii)In compiling the district indent, the Sadar Qanungo shall carefully scrutinize the estimates received from the Tehsils and shall bring to the notice of the Collector any case of increase for which the explanation given does not appear to him to be satisfactory. The despatch of the district indent, however, should not be delayed. The estimates may be provisionally modified or accepted pending enquiries. and corrected later provided that this can be done reasonably quickly.
