Section 125 in The Ajmer Tenancy and Land Records Act, 1950
125. Power to form and alter Patwaris circles.—
The collector may, with the previous sanction of the Chief Commissioner, divide the area of the State into mahals, thoks or other convenient units, and arrange them into girdawars‟ and patwaris‟ circles and may alter the number and limits of such circles, but no such division, arrangement or alteration shall be final unless it has been sanctioned by the Chief Commissioner.
