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[Cites 0, Cited by 0] [Section 368] [Entire Act]

State of Rajasthan - Subsection

Section 368(c) in Rajasthan Land Revenue (Land Records) Rules, 1957

(c)In short besides regular inspections of the field work, the Tehsildar and his assistants are responsible for the attestation of mutations and preparation of all records, statistics, reports, periodical statements and the accounts regarding the land records budget pertaining to their Tehsil.