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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Rajasthan - Subsection

Section 156(iii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(iii)It is necessary that ample precautions should be taken in the entries which might be made in the Khasra Girdawari and other papers so as to avoid errors and prevent the Patwaris from tampering with such entries. For this purpose, it should be observed that the instructions contained in this chapter are strictly followed.