Section 21B in The Pepsu Tenancy and Agricultural Lands Rules, 1958
21B. Collection of information through Revenue Field Staff, under Section 32-C of the Act.
(1)Where any person referred to in section 32-B of the Act fails to furnish the return prescribed under that section, the Collector shall cause the return to be filled up by the Patwari, in duplicate, in Form VII-F if such person is a landowner or in Form VII-G if such person is a tenant. The Patwari shall retain one copy of each return filled in by him and forward the other to Circle Kanungo.(2)The Circle Kanungo shall, after personal examination, attest all entries made by the Patwari in Form VII-F or Form VII-G and forward it to the Tahsildar who shall verify it and forward it further to the Collector.(3)Where, in the case of a landowner, additional copies of Forms VII-C and VII-E, and, in the case of a tenant, additional copies of VII-D and VII-E, have been received by the Collector under sub-rule (4) of rule 21-A, the Collector shall, after holding such enquiry as he thinks fit, return them to the Collector from whom they were received along with Form VII-A or Form VII- F, in the case of a landowner and Form VII-B or VII-G, in the case of a tenant, as the case may be.]
