(4)In every such inquiry, the Deputy Commissioner shall have regard to the entries in a record-of-rights finally published under this Act or under any law in force before the commencement of this Act, and to the suitability of a person in respect of tribe or caste, membership of the village family, or of the latter village headman's family if it be not the village family, residence, character and other matter to be the village headman of the particular village or group of villages comprised in the tenancy.
