Section 234 in Rajasthan Land Revenue (Land Records) Rules, 1957
234. Register of Daramad Baramad Kaghzat F. No. O-21.
- The Office Qanungo will maintain a register on Form O-21, in which all the record which has been taken out of the Record room either to any other court or for copying or for any other purpose, shall be entered. On return of the record back to the Record room, the Office Qanungo will sign in column No. 8 in testimony that the record has been placed at its proper place. A new register will be opened only when the old one is finished and those papers which happen to be out of the Record room will be entered in the new register with red ink. The new register will be begun with a fresh serial number. The Office Qanungo will submit the register to the Tehsildar after every third month, who will see that no paper remains unnecessarily out of the Record room and if he finds so, he will arrange for its early return. The reference of the order in compliance with which the record is taken out and also the subject matter of the case in connection with which the record is being sent to other places will be entered in column No. 5.
