Section 30 in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957
30.
After acquainting himself with the topography of the area, the Settlement Officer shall formulate his proposal in respect of the following and submit them to the Settlement Commissioner for sanction-(a)Changes in assessment circles.(b)Changes in soil-classification.(c)Span or years which should form the basis of produce estimates.(d)Commutation prices.
