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State of Rajasthan - Section

Section 160 in Rajasthan Land Revenue (Land Records) Rules, 1957

160. Appellants Order.

- When an order is passed in appeal, review or revision after the 15th June, a note in red ink should be made on the original mutation sheet by the Sadar Officer Qanungo, if the Jamabandis are in the Collector's Office or by the Office Qanungo, if the Jamabandis are in the Tehsil Office. The Inspector of the circle will also make a similar note on the Patwari's copy of the mutation. If the Jamabandi. entries are not in accordance with the order finally passed on appeal, review or revision the Patwari should be instructed to enter a mutation by way of correction of the Jamabandi and this mutation will be given effect to when the next new Jamabandi is prepared No fee will be charged.