Section 435(l) in Rajasthan Land Revenue (Land Records) Rules, 1957
(l)Statistical registers.(ii)The information required under the first six heads should be given in tabular statement. Any explanation of the figures that may be considered desirable should be given in the report but it is not necessary to repeat and discuss the figures when they show no note worthy features. In connection with heads (c) and (d) the cases in which the officers concerned have been unable to complete the amount of testing prescribed for them should be mentioned and the cause of failure explained. When fresh exemptions from residence have been allowed during the year, the reason should be briefly stated. The information required under the other heads is as follows:-
