Section 227(b) in Rajasthan Land Revenue (Land Records) Rules, 1957
(b)The Office Qanungo will maintain a register in form O15 and will collect information of such plots and buildings through the Patwaris and from the Abadi records whenever possible and will supply details whenever a question regarding the disposal of any such building arises and is required by the Tehsildar. It is the duty of the Tehsildar to see that no Nazool land is encroached upon or used by anyone without proper authority and full rent is realised for Government buildings.
