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State of Rajasthan - Section

Section 197 in Rajasthan Land Revenue (Land Records) Rules, 1957

197. Register of results of annual checkings.

- At the time of inspection, the Inspector should see that, the diary of a Patwari is maintained up-to-date and that the abstracts are regularly sent at the end of each month. He should carefully check the abstracts and assess whether the Patwari has been properly doing his work or simply idling away the time. He must see that each work, scheduled to be done on a specific date, is done, by the Patwaris in time and the preparation of any record or report is not delayed. He must submit the abstract to the Tehsildar with his remarks having scrutinized it as stated above He shall initial the entries in every register kept by the Patwari which he checks and also in token of his testing, enter the result of his inspections in register I-3. At the end of every year he will enter the results of his annual checking about every Patwari's work in the register of Patwaris from this register and the monthly abstract of progress will also be prepared on the basis of these entries. This register will commence from 1st October and after finishing the checking of Jamabandi, it will be deposited in the Tehsil with the daily diary of the Inspector by the end of September of the following year.