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[Cites 0, Cited by 0] [Section 351] [Entire Act]

State of Rajasthan - Subsection

Section 351(iv) in Rajasthan Land Revenue (Land Records) Rules, 1957

(iv)It is not necessary that a large following of villagers should accompany the inspecting officer while he is testing the record of agricultural facts, the men at work in the fields, where inspection is made, can usually give all the information that is required, a few being called from the nearest hamlet when necessary. On the other hand as large as assemblage a possible is desirable for the verification of the record of rights and the rental accounts and the inspecting officer should send ahead a messenger to collect the people at the principal village site while he is testing the record of agricultural facts. If the people are courteously treated it will be found that they appreciate the opportunity of learning and correcting what is written about them in the records.