Section 30 in Rajasthan Land Revenue (Land Records) Rules, 1957
30. Custody of Settlement Records.
- The patwari shall be responsible for the safe custody and good condition of all copies of Settlement records entrusted to him and any paper which he may be required under these rides to keep or which may be made over to his charge by any Official. On receipt of a revised set of settlement records the Patwari will make over the old one to the office Qanungo.
