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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Rajasthan - Subsection

Section 60(iii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(iii)If extensive survey operations are required at any time to correct the map of any village, the Patwari shall apply to the Inspector for the necessary survey instruments and for such assistance as may be required. Such application should be made not later than the 31st October in the year when the necessity arises. The Inspector should himself assist the Patwari or arrange for the assistance by another Patwari efficient in survey.