Section 424 in Rajasthan Land Revenue (Land Records) Rules, 1957
424. Drawing of memorandum.
- (i) The Sub-Divisional Officer should then draw up a memorandum on the Sub Division, indicating the points requiring local investigation, whether they affect the whole Tehsil or circle or appear only in a particular village.(ii)If on account of presence of work or for any other reason the Sub-Divisional Officer is unable to find sufficient time for study of reports and registers referred to above, the Collector may entrust the work to any officer on the headquarter staff who will draw up the memorandum for the use of the Sub-Divisional Officer.(iii)The memorandum, whether it is drawn up by the Sub Divisional Officer himself or by the other officer, will be submitted as early as possible to the Collector f or approval. After it has been approved, it will be returned to the Sub Divisional Officer concerned who will so arrange his tour as to enquire into all the points noted in the memorandum.
