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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Rajasthan - Subsection

Section 141(vi) in Rajasthan Land Revenue (Land Records) Rules, 1957

(vi)When all the memoranda pertaining to an annual file have been returned by the Patwaris, a note of the date on which the last memorandum was received should be entered in the index. The annual file which will then be completed, should be kept in the Tehsil and destroyed on the expiry of one year from such date.