Section 141I(3) in Rajasthan Land Revenue Act 1956
(3)On the specified day or on such other day to which the hearing may be adjourned, the Assistant Records Officer shall hear the parties, receive the evidence produced by them respectively, consider the effect of such evidence, take such further evidence as he may think necessary, and, without reference to the merits of the claim of any of such parties to a right to possess the land or premises in dispute, decide which of the parties is in possession of the said land or premises at the time of the survey.
