Section 138(iv) in Rajasthan Land Revenue (Land Records) Rules, 1957
(iv)No effect shall be given to any order (a) directing the omission of the name of the right holder who has been entered as 'Ghair Hazir' or 'Ghair Qabiz' or (b) directing the entry of right holder as 'Ghair Qabiz' until such order has been confirmed by the Collector.
