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State of Rajasthan - Section

Section 335 in Rajasthan Land Revenue (Land Records) Rules, 1957

335. Survey Instruments.

- The Sadar Qanungo shall maintain a stock book of all the survey instruments belonging to Rajasthan Government, which are kept at the headquarter, the Patwar School, or in the Tehsils. A separate page shall be assigned to each kind of instrument. Balance should be struck after each transaction and in case of issue the acknowledgment of the recipient obtained and kept in the proper file, a reference being made to it in the column of remarks. The Officer Incharge of the Land Records or such other officer as the Collector may direct, will verify the stock in the Collectorate by the 1st of June each year. The Sadar Qanungo will check the other entries in his register by comparison with the returns furnished by the Office Qanungo or by the Head Master, Patwar School. All discrepancies or needs for repairs, found on check or verification, shall be reported to the Collector and shown in the annual return of survey instruments submitted to the Board of Revenue. The return will bear a certificate signed by the collector or the Officer Incharge in the following form."Certified that the stock of survey instruments in the district has been checked and found correct. Their condition is good except as noted otherwise in the column of remarks."Note. - The number of survey instruments to be kept in each district will usually be as follows:-