Section 11 in Rajasthan Tenancy (Government) Rules, 1955
11.
Before the end of the period specified in the foregoing rule, the patwari shall submit a report in [Form B] [Renumbered and Inserted by Notification Dated 11-10-1961, Published in Rajasthan Government Gazette, Part IV(C), Dated 9-11-1961.] in respect of an application under Rule 8 and in Form BB in respect of an application under Rule 8A together with the notice, as published, and a certificate of its publication, duly signed by himself and the Patel or Lambardar of the village, and a regular map and Khasra of the site.
