Section 399(a) in Rajasthan Land Revenue (Land Records) Rules, 1957
(a)In laying down the duties of the Collector, it has to be emphasized that he is the Land Records Officer of his district and the statutory obligation of maintaining the record of right and rental as well as agricultural statistics lies on him. In order to discharge this obligation, he has to keep himself in constant touch with the land records of his district and to see that the staff responsible for the preparation and supervision does its duty and makes a united effort to make them as accurate a record of rights and statistical data as possible.
