Section 121(iii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(iii)The Inspector must attest, by personal examination of the papers concerned, every entry made by the Patwari in the counterfoil & foil noting briefly that he has done so with date below his report in the latter. He must sign the entries in both counterfoil and foil. The Inspector shall within Substituted by [ten days] [G.S.R. 29 dated 4-6-86; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 26-6-86, p. 507.] of receipt of the patwari's report, for ward the papers to the Revenue Officer or other authority empowered to sanction the mutation.
