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[Cites 0, Cited by 0] [Section 398] [Entire Act]

State of Rajasthan - Subsection

Section 398(a) in Rajasthan Land Revenue (Land Records) Rules, 1957

(a)On receipt of a report for renewal or repair of a boundary mark submitted by the Inspector, the Office Qanungo shall note on it the names and description of the persons and Patwari responsible for the maintenance of the mark and shall enter the report under a separate number in the Misalband register and shall then put up the report before the Tehsildar for orders. The Tehsildar shall forthwith transmit the report to the Sub-Divisional Officer.