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] [Section 319] [Entire Act]

State of Rajasthan - Subsection

Section 319(3) in Rajasthan Land Revenue (Land Records) Rules, 1957

(3)In inspecting the work of Inspectors, the Sadar Qanungo shall see that it is up-to-date and shall satisfy himself re-testing a sufficient number of entries in the various records already checked by the Inspector; that the work of checking is thoroughly done. He shall also see that village maps and records are properly maintained, checking for that purpose some unattested entries also; that the revised entries made as a result of mutation orders in the Khatauni Jamabandi are correctly made; that the new Chausala Jamabandi has been correctly prepared; that the entries in the Inspector's diaries accurately represent the work performed and that there has not been any omission or suppression of work actually done; that the Patwaris register and other prescribed registers required so be maintained by the Inspector are properly maintained up-to-date; that all orders affecting entries in Patari papers have been properly communicated to the Patwaris concerned and correctly enforced; that all recent orders and rules have been fully understood by the Inspector and Patwaris had complied with and that the Patwaris actually live within their circles.