Section 26A(1) in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957
(1)The Land Record Officer at the time of correcting or causing to be corrected any clerical error and any error which the parties interested admit to have been made in the record of rights or register, or which a Revenue Officer may notice during the cause of his inspection in any register, shall give notice to the parties interested in Form 7-A, calling upon them to appear in person or by pleader duly instructed, to submit that there has been clerical error or error.
