Section 5(1) in The Rajasthan Lands Summary Settlement Act, 1953
(1)For the purpose of the summary settlement under this Act of unsettled lands and holdings in the area in respect of which a notification under sub-section (1) of section 3 has been published, the Settlement Officer shall determine the extent of such lands and holdings-(i)on the basis of the existing maps, field books and other records, in any, or(ii)on the basis of the quantity of seed sown therein, or(iii)on the basis of the number of ploughs actually used therein, or(iv)on any other basis which may be agreed upon by the land holder and the tenant thereof, or (v) partly on one and partly on the other or others of the above basis.
