Section 38 in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957
38.
(1)Any person claiming land free of rent, which is not recorded as such in the record-of right prepared during the last settlement, shall be bound to prove his claim to hold such land free of rent.(2)If he proves his claim to the satisfaction of the Settlement Officer, the case shall be reported to the State Government, through the Settlement Commissioner and the Board, and the orders of Government thereon shall be final.(3)If the claim is not so proved, the Settlement Officer shall proceed to make the settlement of it with the person entitled to such settlement.Rules to give effect to the provisions of Section 150
