Section 357(e) in Rajasthan Land Revenue (Land Records) Rules, 1957
(e)By putting questions like this, the inspecting officer should satisfy himself whether the Inspector has verified by personal enquiry at least l/3rd of the entries in the Khatauni Jamabandi including all changed entries and has seen; (i) that names of tenants, class of tenants term of tenants, and their rights and other particulars are correctly recorded (ii) that persons recorded are alive and are in possession (iii) that entries are correctly made in respect of abandoned and surrendered holdings and (iv) that all persons holding land are recorded.
