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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(a) in Rajasthan Land Revenue (Land Records) Rules, 1957

(a)The Patwari shall sign and date each record prepared by him as soon as it is complete. After having signed, he shall not alter any entry and make any fresh entry but he shall note below his signature any mistake or omission which he may detect.