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State of Rajasthan - Section

Section 362 in Rajasthan Land Revenue (Land Records) Rules, 1957

362. Copy of the Rules.

(a)Along with the examination of the Inspectors registers, the inspecting officer has also to examine his copy of the Land Records Rules with a view to find out if it is complete with up-to-date amendment slips. It should also be seen if copies of circular letters, issued from time to time, for the guidance of the land records staff, are properly kept by the Inspector in a file book and up-to-date circulars are contained in it.
(b)Inspectors knowledge of the amended rules and instructions should also be tested and such of them as have not been correctly understood by them should be explained to them.