Section 32 in Rajasthan Tenancy (Government) Rules, 1955
32. Special Inquiries.
- When it appears that relief to the cultivators will probably be necessary, the Collector should arrange for a special inspection of the area affected and should unless the area damaged is very small, himself inspect the area, If the area is large it will generally be impossible for the Collector to make a detailed inspection himself. In such a case it will generally be expedient to have detailed village inspections done by Inspectors of Land Records and Naib Tehsildars and to have their work checked by Tehsildars and Sub-Divisional Officers. Reports should at this stage not be called for from patwaris. The Collector should himself carry out a sufficient check of the work of his subordinates to enable him with the knowledge he has obtained from watching the crops since they were sown to satisfy himself of the accuracy of the reports which he has received or to correct these reports. The Collectors should be able when issuing instructions for detailed inspection of an affected area, to indicate the general lines on which he wishes that inquiry to proceed and the point on which he wishes for detailed information. It is useful especially in the case of extensive damage, for the Collector to hold a conference of the Sub-Divisional Officers and Tehsildars concerned at which final conclusions can be reached as to the extent and nature of the damage. The preparation of maps showing the villages affected and the comparison of the maps of one tehsil with the maps of neighbouring tehsils is a valuable check to ensure that no area, where relief is necessary, has been left out and that relief will be given on the same principles throughout the district.
