- The Tahsildar shall check the statement in L.R. Form 24 with the help of the L.R. forms 19, 20, 21 and 22. If any discrepancy is discovered it shall be corrected under the signature of the Tehsildar and corrections shall be made by the [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.] in his own registers and sighed by the Teshildar.
