Section 49 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
49. Inspection & copies.
(1)Inspection of all documents, statements and registers maintained under the Act, or under these rules, shall be allowed on application to the Collector, or the Sub-Divisional Officer or the Tehsildar, as the case may be, during office hours on working days on payment of the Court fees as are prescribed for inspection of revenue records, statements and registers maintained by the Collector under the rules in force for the time being.(2)Copies of such documents, statement and registers may be issued under the orders of the Collector or the Sub-Divisional Officer or the Tehsildar, as the case may be, on payment of the same fees as are prescribed for the issue of copies of the revenue records, registers and statements maintained by the Collector under the rules in force for the same being.
