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State of Rajasthan - Section

Section 408 in Rajasthan Land Revenue (Land Records) Rules, 1957

408. Accuracy in work.

- If inspite of necessary precautions, arrears accumulate in any Inspector's circle, care should be taken to see that efficiency is not sacrificed in speeding up the clearance of the arrears. It must be remembered that conscientious and accurate work is more important than punctuality in finishing it, and that lack of thoroughness in finishing the Inspector's test is sometimes more dangerous to the accuracy of records than no test all all. Whenever, therefore, the Collector finds that arrears are much to heavy to be cleared of within the prescribed period without sacrificing efficiency, he may either grant, an extension of time, provided that such extension does not delay the submission of necessary statements and returns to the Board of Revenue, or do away with any portion of the Inspector's test. In the latter case, he should briefly state the reasons in support of his order and send a copy thereof for the information of the Commissioner. Any records that remain untested under this order shall be marked as such on the title page.