Section 24I in Rajasthan Tenancy (Government) Rules, 1955
24I. Inspection.
- All permissions issued under these rules shall be liable to inspection by any Revenue Officer, any Forest Officer not below the rank of Sub-Inspector of Police any breach of terms of the permission or irregularity in the issue of the same shall be reported by the Officer detecting it to the authority which has issued the permission. [The inspection made by the Inspector, Land Records shall be recorded in the register prescribed in Form C-I Part VI.] [Added by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.]
