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State of Rajasthan - Section

Section 375 in Rajasthan Land Revenue (Land Records) Rules, 1957

375. Checking of entries.

- (i) No hard and fast rules as to how a particular record should be checked can be laid down in view of the varying conditions in different districts. But instructions based on experience have been given in paragraph 353 in order to indicate the general lines which should be followed in the test of each record, so far as the circumstances of each district permit.
(ii)The Sub-Divisional Officer should initial all entries checked by him and note the number of such entries on the first page of the records concerned. He should initial and date all corrections and alterations made by him in any record but the record which has been closed after completion should not be altered under this rule, separate action being taken for the correction of the current year's record, if necessary. As soon as the inspection of an Inspector's circle is completed. the Sub-Divisional Officer should make brief remarks about the condition of work of each Patwari register maintained by the Inspector.