Section 385(d) in Rajasthan Land Revenue (Land Records) Rules, 1957
(d)The brief agricultural history required to be given on blank pages in the register of Halat Mauza is recorded by the Office Qanungo after it has been approved by the Tehsildar. In this register, however, notes in the remarks column are recorded by him on his own authority in accordance with the instructions laid down in paragraph 222. In these notes he explains briefly all such fluctuations in the statistics of an individual village as do not apply to the Tehsil or circle as a whole and as have not already been explained.
