Section 406 in Rajasthan Land Revenue (Land Records) Rules, 1957
406. Correction of land Records.
- Slip shod or fictitious work on the part of the most frequent cause of incorrect records. The Collector should, therefore, take serious notice whenever it is brought to his notice. Accumulation of arrears is a fruitful cause of such work. There is a large mass of work to get through in the year and unless the programme laid down in the rules is strictly adhered to it is not possible to finish it in time without sacrifice of efficiency. Great care should therefore, be taken to see that Patwaris and Inspectors start each work punctually, distribute it evently over the period prescribed for it and avoid irregularity in its performance. The tendency among them to do little or no work in the beginning and to rush through it towards the end or to work by fits and starts, should be severely discouraged. The practice of neglecting one work and overdoing another, whenever there is more than one work prescribed for the same period, should also be discouraged.
