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[Cites 0, Cited by 0] [Section 362] [Entire Act]

State of Rajasthan - Subsection

Section 362(a) in Rajasthan Land Revenue (Land Records) Rules, 1957

(a)Along with the examination of the Inspectors registers, the inspecting officer has also to examine his copy of the Land Records Rules with a view to find out if it is complete with up-to-date amendment slips. It should also be seen if copies of circular letters, issued from time to time, for the guidance of the land records staff, are properly kept by the Inspector in a file book and up-to-date circulars are contained in it.