Section 32 in Rajasthan Land Revenue (Land Records) Rules, 1957
32. Closing of Records.
(a)The Patwari shall sign and date each record prepared by him as soon as it is complete. After having signed, he shall not alter any entry and make any fresh entry but he shall note below his signature any mistake or omission which he may detect.(b)Patwaris as prohibited from altering any entry which has been checked by the Inspector. If a Patwari finds that a tested entry is erroneous, he shall report, the matter to the Inspector at his next visit. The Inspector shall ascertain the correct entry and shall have it made under his own signature if the record has not been closed and signed. But if the record has been closed and signed he shall have the mistake noted at the end under his signature.
