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State of Rajasthan - Section

Section 148 in Rajasthan Land Revenue (Land Records) Rules, 1957

148. Disposal of miscellaneous papers.

- Petitions and exhibits should be returned to the parties by the attesting officer. If depositions are taken by commission the essential part of them should be very briefly incorporated in the attesting order so that the imitation sheet be complete in itself. Any papers which cannot be returned should remain attached to their proper mutation. When the Jamabandi of any village is filed, the miscellaneous papers should be removed from the sanctioned sheets of mutations and made into distinct files, one for each Inspector's circle. These should be kept with the files and destroyed with them after 4 years.