Section 365(d) in Rajasthan Land Revenue (Land Records) Rules, 1957
(d)Vague and stereotyped orders such as applicant's name be substituted or that of the deceased or the transferer should be avoided, as such orders are often found incapable of being given effect owing to lack of details. Moreover, such orders give the officials responsible for giving effect to them in the Jamabandi an opportunity of supplementing them and the opportunities given are not infrequently utilized. The order passed by the presiding officer should, therefore, clearly state whose name is to be removed; the extent of the share, area, etc. affected: whose name is to be recorded and the Khata or Khatas affected thereby.
