Section 367(b) in Rajasthan Land Revenue (Land Records) Rules, 1957
(b)Arrear claims of Patwaris pay need particular attention of the Tehsildar as these are often neglected and the negligence sometimes leads to or facilitates, embezzlement, Paragraph 213(c) requires the Tehsildar or the Naib-Tehsildar to note briefly in his own hand in the register of Patwaris arrears claims, the action taken for discouraging the accrual of arrears claims and the occurrence of delay in their settlement and also to scrutinize twice a year, once in April and a second time in October, every entry with a view to ascertain that there has been no undue delay in the settlement of any arrear claim. Claims outstanding settlement for more than six months are required to be specially looked into and delay in the case of each has to be explained in the half-yearly extract sent from this register to the Collector.
