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[Cites 0, Cited by 0] [Section 372] [Entire Act]

State of Rajasthan - Subsection

Section 372(iii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(iii)Tehsildars and Naib-Tehsildars are expected to inspect each year the record of every Inspector and the Sadar Qanungo about one-fifth in the Tehsil. The selection of circles should, so far as possible, be so made as to include in the Sub- Divisional Officer's programme of inspection at. least one-third of the circles inspected by each of these officers. The Sub- Divisional Officer should inspect as many Inspectors' circles as possible and in no case less than three-fourths. if he finds that he will not be able to inspect this number, he should forthwith bring the matter to the notice of the Collector, who may be able to arrange for the inspection of some of the circles by another officer out of his gazetted staff. Such officer shall, on his deputation or inspection, follow the same instructions as are laid down for the guidance of the Sub-Divisional Officers.