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State of Rajasthan - Section

Section 374 in Rajasthan Land Revenue (Land Records) Rules, 1957

374. Checking of Records.

- (i) For an official of the rank and responsibility of a Sub-Divisional Officer, it does not seem necessary to prescribe any fixed amount of test, but it is expected that he will check a sufficient number of entries in each record to enable him to form a definite opinion about the condition of that record and about the quality of test applied to it by the supervising staff.
(ii)Nor is it necessary to fix any proportion between tested and untested entries to be checked by him. Ordinarily the Sub- Divisional Officer's check should involve more tested entries than untested ones, and the former should consist more of those tested only by the Tehsildar, Naib-Tehsildar and Sadar Qanungo than of those tested only by the Inspector. But when tested entries are confined to the more assessable and well established fields in the village, the Sub-Divisional Officer would do well to test a larger proportion of untested entries in the outlying portion of the village.
(iii)The gross test of percentage or errors may also prove useful to the Sub-Divisional Officer.