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State of Rajasthan - Section

Section 237 in Rajasthan Land Revenue (Land Records) Rules, 1957

237. Receipt of forms and entry in Stock Book.

- Forms received in the office shall be counted by the Office Qanungo. If the number differs form the number shown in the invoice, he shall at once report to the Tehsildar, who should forward the report to the Collector's office. The number of forms received shall be entered in the register and a total of the previous receipts and the fresh ones should be given. The total of forms issued shall be added up and the balance struck for each day on which any forms are issued.