Section 137 in Rajasthan Land Revenue (Land Records) Rules, 1957
137. Mutation of Khatedari Rights.
- No mutation should be entered by the Patwari which contravenes the provisions of the Rajasthan Tenancy Act, 1955, the Rajasthan Land Revenue Act. 1956, Ceiling Act or any other Act, Ordinance or Rides nor the ILR should certify it. It will be the prima facie duty of Inspector Land Records to indicate any of the contravention of the Acts, Ordinances or Rules, and if any such contravention is found, he should recommend for its cancellation. It will also be the duty of the Mutation Attesting Authority to cancel such mutations which are in contravention of the law in force.
