Section 122 in Rajasthan Land Revenue (Land Records) Rules, 1957
122. Correction prior to attestation.
- The entries in columns 8 to 13 should correspond in every case with the order passed upon the mutation in question: where owing to a mistake or otherwise they do not do so, they should be altered so as to correspond with that order. Any alterations required for this purpose should be made as far as possible, at the time of passing the order but if not then made, they can be subsequently made at any time before the mutation in which they are to be made are incorporated into Jamabandi.
