Section 141K(1) in Rajasthan Land Revenue Act 1956
(1)In every case of disputed boundaries the Assistant Records Officer authorised to hold the inquiry may, on the written application of the parties, refer the dispute to one or more arbitrators nominated by the parties respectively, and shall fix such time, and allow such extension of time, as may seem reasonable for the delivery of award :Provided that, if it appears to the Assistant Records Officer that the State Government or a local authority is interested in any such dispute, he shall refuse to make such reference.
