Section 26A in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957
26A. [ Rule to give effect to the provision of section 136. [Inserted by No. 6(12)R-6/92/11, Dated 24-4-97.]
(1)The Land Record Officer at the time of correcting or causing to be corrected any clerical error and any error which the parties interested admit to have been made in the record of rights or register, or which a Revenue Officer may notice during the cause of his inspection in any register, shall give notice to the parties interested in Form 7-A, calling upon them to appear in person or by pleader duly instructed, to submit that there has been clerical error or error.(2)The notice shall be served on such person in accordance with the provisions contained in the revenue Courts Manual framed under the Act.]Rules to give effect to the provisions of Section 121
