Section 365(c) in Rajasthan Land Revenue (Land Records) Rules, 1957
(c)The practice of allowing too much latitude to the Office Qanungo or his assistants in connection with the mutation work is to be deprecated as it may lead to corruption. Final mutation orders must never be left by presiding officers to be written wholly or partially by the official in charge of mutation work in the Office Qanungo's office. This is most objectionable and should on account be permitted. All orders for mutation of names passed by any officer, whether in disputed or in undisputed cases,should be in the handwriting of the officer himself and should specify the precise entry to be made as a result order and the Khata or Khatas of the Jamabandi in which the new entry is to be made. The presiding officer should strictly comply with this rule.
