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State of Rajasthan - Section
Section 23 in Rajasthan Tenancy (Government) Rules, 1955
23. Entries to be made by Inspector of Land Records.
- If the attestation is done by an Inspector of Land Records, he shall note in his register of attested documents (in the form given below) the date of presentation of the document, the nature of the document, and the name and address of the executant of the document and shall also note the fact of attestation in his diary. If he is not satisfied as to the identity of the executant or his acquaintance with, and assent to, the terms of the document, or if execution is not admitted by him, he shall refuse to attest it, and shall enter in his diary the date of presentation, the nature of the document, the name and address of the executant, and the reason for his refusal.Register Of Attested Documents[See Rule 23 of the Rajasthan Tenancy (Government) Rules] [Inserted by Notification Dated 17-8-1965, Published in Rajasthan Government Gazette, Part IV(C), Dated 17-8-1965.]| S. No. | Date of presentation of document | Nature of document | Name and address of executant | Name of attesting Inspector, Land Records | Signature of attesting Inspector, Land Records. |