Section 389 in Rajasthan Land Revenue (Land Records) Rules, 1957
389. Alluvion and Dilluvion Register.
- In connection with the resettlement of alluvial estates. Patwaris are required to report variations in cultivation in the year preceding that from which the re-settlement will take effect. The Inspector is required to check these reports and to submit them to the Collector through the Tehsildar, the latter being responsible to see that they are correct and no estate requiring a re settlement has been omitted from it. While examining this register which shall be in form O- 33 and be maintained by the Office Qanungo the inspecting officer should see:-(i)Whether the register is properly maintained and is up-to-date;(ii)Whether reports for re-settlement of alluvial estates are regularly submitted; and(iii)Whether the revised land revenue is promptly recorded in this register and in other relevant registers.
