Section 36 in Rajasthan Tenancy (Government) Rules, 1955
36. Commissioner's orders on Collector's preliminary report.
- As soon as the Commissioner receives the Collector's report submitted under the previous paragraph, he should forward a copy of the Collector's report and of his recommendations thereon to Government for information. It is essential that the Commissioner should make explicit report approving or modifying the estimates of the loss of the classes of fields submitted by the Collector. It is the Commissioner's duty to see that adequate, but not excessive, relief is given. Commissioner should see that proposals are not detained for more than a week in their office before being submitted to Government.Preparation Of Relief Statements
