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[Cites 0, Cited by 0] [Section 319] [Entire Act]

State of Rajasthan - Subsection

Section 319(2) in Rajasthan Land Revenue (Land Records) Rules, 1957

(2)In inspecting the work of the Office Qanungo, the Sadar Qanungo must satisfy himself that the work is being carried on in accordance with the rules, that it is up-to-date; that all recent orders have been fully understood and complied with: that the record of statistics is accurate; that the prescribed registers and lists are properly maintained; that mutation work is properly done and mutation orders correctly entered in the mutation register; that Patwari's pay accounts are correctly kept; that blank forms are not lavishly indented for and misused and that village records are properly dealt with.