Section 353(iii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(iii)In view of the varying conditions in different districts it is not possible to prescribe a fixed procedure for the test of each record, but the method of test which has been found convenient by experience is given below for same important statements to indicate the general lines which should be followed in the test of all record so far as the circumstances of each tract permit.
