Section 6(1) in The Rajasthan Land Revenue (Duties of Tehsildars and Naib-Tehsildars) Rules, 1958
(1)to hold charge of the Office Qanungo's officer and the land records of the Tehsil. He will superintend and inspect the work of the Office Qanungo and be responsible that his registers are maintained in accordance with the rules and that the periodical returns are duty furnished. He will give particular attention to the registers of proprietary mutations and scrutiny of the Khewats.
