Section 28 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
28. Inspection of the improvement.
- If an objection is filed disputing the nature or description of the improvement, or the amount expended thereon, the Tehsildar shall either inspect the improvement himself and place on record his inspection note, or direct an officer not below the rank of Inspector of Land Records to inspect it and to report in accordance with the procedure laid down in Rules 10-12 of Order XXVI of the Civil Procedure Code, on the points to be clearly specified by him.
