Section 43 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
43.
On the aforesaid date Tehsildar shall ascertain from the opposite party if he admits the claim. In case he so admits the Tehsildar shall gave his award accordingly.Where the opposite party does not so admit, the Tehsildar shall record the evidence of the parties, examine the documentary and oral evidence that may be produced before him and shall also inspect the entries in the Revenue records, if any, and thereafter he shall give his award.
