Section 140(v) in Rajasthan Land Revenue (Land Records) Rules, 1957
(v)An interrogatory may also be issued under the orders of the attesting officer for the examination of the persons residing within the limits of the Tehsil, if the officer thinks that such person cannot attend without an amount of expenditure and inconvenience which would be unreasonable in the circumstances of the case. No interrogatory should, however, be issued for the examination of a person residing within the limits of the Tehsil unless such person resides at a distance of more than 25 miles from the village to which the mutation relates. An interrogatory issued under this clause should be entered in the same form as that prescribed for other interrogatories and should be addressed to the Tehsildar who, after himself recording the statement of the person concerned r getting it recorded by the Naib-Tehsildar or the Inspector concerned, will return it to the Inspector. In the absence of any special reasons replies to interrogatories issued within the limits of the Tehsils should not be waited for more than three months.
