Section 21 in The Pepsu Tenancy and Agricultural Lands Rules, 1958
21. Verification of particulars given in returns referred to in rule 19.
- On receipt of Form VII-A or VII-B, from the person concerned, the Collector shall get the particulars given therein verified by the Tahsildar/Tahsildars of the tahsil/tahsils in which the person owns or holds land in tenancy or in any other capacity :Provided that where any land is situate in another district, the verification shall be secured through the Collector of that district.
