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[Cites 0, Cited by 0] [Section 356] [Entire Act]

State of Rajasthan - Subsection

Section 356(b) in Rajasthan Land Revenue (Land Records) Rules, 1957

(b)While testing the Khasra, the inspecting officer should also check such of these statements as are ready at the time of his inspection and his check should be directed to seeing:-
(i)Whether the list of boundary and survey marks is correctly prepared by the Patwaris and properly checked by the Inspector, and whether marks requiring renewal or repairs are duly reported to the Tehsildar.
(ii)Whether area and crop statements are correctly prepared and punctually submitted by Patwaris by Patwaris and whether they are duly checked by the Inspectors.
(iii)Whether the Inspector has seen that the figures are correctly posted and totalled, that these are correctly converted into acres, that the Thukum sokht area is properly shown, and that explanations of fluctuations are intelligently given by Patwaris.