Section 365(f) in Rajasthan Land Revenue (Land Records) Rules, 1957
(f)The procedure to be followed in mutation cases is laid down in paragraphs 1 19 to 141 while rules relating to the imposition and levy of mutation fees are given in paragraphs 142 to 146. For the guidance of the Office Qanungo necessary rules are contained in paragraph 245. Tehsildars and Naib-Tehsildars should see that all these rules and procedure are strictly followed in the disposal of rules of successions and transfers.
