Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 159 in Rajasthan Land Revenue (Land Records) Rules, 1957

159. Check by Revenue Officers superior to the Tehsildar.

- The Sub-Divisional Officer should note the result of his attestation on the spot, on the copy of the Jamabandi which would eventually be filed in the District Office and should attach a copy of this note duly signed by him to the "Parat Sarkar" of the Jamabandi. He should initial all alterations made in both the copies of Jamabandi under his orders. The result of such examination of Jamabandis made by such an officer, in the Tehsil, should be entered in the Minute Book of Inspector of the Tehsil and not on the copies of the Jamabandis examined by him.