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State of Rajasthan - Section

Section 423 in Rajasthan Land Revenue (Land Records) Rules, 1957

423. Checking of Registers.

- (i) Before the commencement of his tour the Sub Divisional Officer should carefully study these reports along with a view to detect any deterioration or inefficiency affecting the whole or any considerable portion of the Tehsil or individual village or villages. The Tehsil register will show the tendencies at work during recent years, in the Tehsil as a whole, as also those at work in individual villages. The chief points to be looked for are:-
(a)a progressive decline in the cultivated area;
(b)a decrease in the facilities of irrigation such as complete or partial failure of the existing wells;
(c)the gradual abandonment of any valuable crop;
(d)sudden fluctuations in the area cultivated by the estate holder or tenants of different classes and In rents paid by them;
(e)a low proportion of collections to the demand;
(f)difficulty in collecting the revenue or rent;
(g)increasing frequency of sales and mortgages of land; and
(h)a progressive rise in the area surrendered or abandoned by the tenants.
(ii)in some cases adequate explanations of variations in figures will be found in the notes recorded in the registers concerned, while in other cases the registers will show only that some unfavourable tendency is at work, the causes to which have to be ascertained and remedial measures taken where possible.