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State of Rajasthan - Section

Section 187 in Rajasthan Land Revenue (Land Records) Rules, 1957

187. Maintenance of Maps.

- (i) The Inspector shall see that the village maps with the Patwaris are in a proper state for Girdawari purposes and in corporate the corrections in the field boundaries. When a map becomes unserviceable, he shall have a fresh trace prepared and shall sign the new trace after checking and comparing it with the old one. He must also see that the Patwaris have got all the instruments required for surveying the changes m the field boundaries and that they are properly and accurately maintained.
(ii)When a considerable area of waste land has been brought under cultivation, or when extensive changes have occurred in the field boundaries, the Inspector must check the corrections made by the Patwari in the map by personally running check lines through the area where the changes have occurred, noting the results in the diary of Patwari as well as his own diary.
(iii)When a Patwari, who is otherwise efficient, is for any reason, unable to correct his maps neatly and accurately, the Inspector must report the facts by the beginning of November, suggesting some arrangement by which the work can be done. Any expenses incurred in correcting a Patwari map. under this paragraph, must be recovered from him.
(iv)If in any year, the changes in any circle are so heavy that a competent Patwari cannot correct the maps in time, the Inspector shall report the fact to the Tehsildar. In such cases, sanction to the cost of the survey can be obtained from the Collector of the district but grants will not as a rule, be given when it appears that the heaviness of the work is due merely to the maps having not been corrected in the past years owing to the negligence of the Patwaris and Inspectors. The Inspectors shall render personal help in the survey work to the Patwaris or engage some other Patwari for such help when he finds that the Patwari concerned Cannot alone survey the changes and make necessary corrections in time.
(v)It will be the duty of the Inspector to make corresponding changes in the copy of the village maps kept by the Office Qanungo at the end of each year, neatly and accurately.