Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 247 in Rajasthan Land Revenue (Land Records) Rules, 1957

247. Register of Survey Marks.

- (i) The Collectors will maintain in their offices a list of the great trigonometrical survey stations in their districts, and they should see that the instructions given below are carried out.
(ii)In his field inspection the Patwari, in whose circle any such pillar is situated, should note whether the mark is in good condition in the manner prescribed for survey boundary marks in the instructions given in para 91.
(iii)On the completion of the Kharif harvest inspection each Patwari shall send a report, through the Inspector, in the Sub-joined form, to the Tehsildar for submission to the Collector.
No. of Pillar Name of village in which pillar is built Name of Police station and Tehsil Remarks on the condition of the pillars
1 2 3 4
(iv)In case any pillar is not situated within the boundaries of any revenue village, the Tehsildar shall make special arrangements for the inspection of such pillar and for the preparation of the prescribed report by the patwari or Inspector as soon as possible after the Kharif harvest inspection.
(v)The Collector shall submit an annual return in the above form to the Commissioner of the division on the 1st December in each year, and shall carry out any repairs to those pillar that the Commissioner may desire him to make for which he will provide funds.