Section 21 in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957
21.
(1)The parcha Khatauni to be distributed to tenants and [land holders] [Substituted by No., Dated published in Rajasthan Gazette Part IV-C(II), Dated 25-12-69, p. 132.] shall be in Form No. 4.(2)The copies delivered to the tenants and [land-holder] [Substituted by No., Dated published in Rajasthan Gazette Part IV-C(II), Dated 25-12-69, p. 132.] shall contain a notice about the date and place where the entries shall be attested, and shall be served in the manner prescribed by section 60.
