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[Cites 0, Cited by 0] [Section 414] [Entire Act]

State of Rajasthan - Subsection

Section 414(iii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(iii)During the limited time at their disposal, department officers can see only specimens of work done in the district They art not therefore, expected to trace out individual errors in the records, which is exclusively the work of the district staff. Moreover, they can hardly afford the burden their inspection notes with what are known as defects in detail" The main object of their inspections is to find out defects in procedure, non observance of rules, general condition of land records in the district and suggest ways and means for effecting an improvement in them. Prompt and adequate action on these notes is, therefore, of the utmost importance, and the Collector should see that the officials concerned have in due course fully complied with the orders and instructions issued by him on the basis of these notes.