Section 141M(3) in Rajasthan Land Revenue Act 1956
(3)Such officer or authority shall cause such maps to be revised, and the entries in such registers to be corrected, in the prescribed manner and at prescribed intervals, by such officer as may be appointed in this behalf or with the approval of the State Government :Provided that no person shall be required for the purposes of such revision or correction to give notice to such officer or authority of his acquisition of any interest in any land or premises.
