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State of Rajasthan - Section

Section 394 in Rajasthan Land Revenue (Land Records) Rules, 1957

394. Rules and Circulars.

(a)Each Office Qanungo is supplied with one or more copies of the Land Records Rules. Amendment slips issued from time to time are sent to him by the Sadar Qanungo. It is important that his copy of the rules should have all up-to-date amend ment slips pasted in it.
(b)While inspecting the Office Qanungo's office the inspecting officer should see:-
(i)whether the Office Qanungo's copy or copies of the Land Records Rules are complete with up-to-date amendment slips and whether amendments to the rules are correctly understood by him and duly complied with; and
(ii)whether circular letters, if any, received since the last inspection have been properly pasted in the file kept for the purpose and whether the object of these circulars is correctly understood and duly carried out.