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[Cites 0, Cited by 0] [Section 357] [Entire Act]

State of Rajasthan - Subsection

Section 357(d) in Rajasthan Land Revenue (Land Records) Rules, 1957

(d)In checking the Khatauni the inspecting officer has to see (1) that no unauthorised changes have been made; (2) that a changes, which ought to have been made; and (3) that the changes made are correct and complete. The first object is attained by a cross check with the previous 4 years Khatauni Jamabandi, Khasra and mutation register and the 2nd and 3rd by personal inquiry on the spot from the tenants concerned. The question should be short and direct; for example, how many fields do you hold in this Patti? How long have you held sub let any them? What rate do you pay? Some patience is necessary in getting the answer from the ignorant cultivators: they know the facts but they need time to think and time is usually saved in the long run by making no attempts to hurry individuals.