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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(d) in Rajasthan Land Revenue (Land Records) Rules, 1957

(d)The Patwari shall enter in his diary a note of such inspections and extracts. The amount of the fee realised by the Patwari will be noted by him on the extracts issued as well as in his diary. The account of fee realised by Patwari should be kept in a register in form P-35.