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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in The Rajasthan Land Revenue (Duties of Tehsildars and Naib-Tehsildars) Rules, 1958

(2)to test the work of the Patwaris and Inspectors of Land Records or Girdawar, Qanungos at the Tehsil and in the field. He will arrange with Tehsildar to go no tour for the purpose of testing Patwari's records, as required by the Land Records Rules,