Section 27 in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957
27.
(1)All maps, field-books and other registers prepared by the Land Records Officer may be seen by the interested parties, free of cost on any working day during office hour, on presentation of an application in writing on plain paper.(2)The applicant may be allowed to take notes in pencil of the record inspected by him in the presence of the official in whose custody the record is kept.Rules to give effect to the provisions of Section 147.
