Section 421 in Rajasthan Land Revenue (Land Records) Rules, 1957
421. Investigation by Tehsildar.
- The Tehsildar is required to investigate when he inspects a village, as also Inspectors, all circumstances in regard to:-(i)rental demand;(ii)state of collections;(iii)variation in cultivated area;(iv)damage to cultivated land or crop;(v)condition of tenants;(vi)Management of the area surrendered or abandoned by tenants and the Siwai Chack (unoccupied) area; and(vii)Any other matter of importance affecting agricultural conditions; and to report promptly to the Sub-Divisional Officer such of them as appear to demand the attention of superior officer. He is also required to forward promptly to the Sub-Divisional Officer similar reports received from the Inspector with such remarks of his own as he considers necessary.
