Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 378 in Rajasthan Land Revenue (Land Records) Rules, 1957

378. Inspection of Office Qanungos Office.

(a)The Sub-Divisional Office is required to inspect the Office Qanungo's office at least once a year. The inspection should, so far as possible, be finished in the hot weather or rains and should not be left over for the cold weather tour which is intended primarily for the inspection of Inspector's work.
(b)Before starting the inspection of the Officer Qanungo's office, the Sub-Divisional Officer should carefully go through all the inspection notes including those recorded by the Tehsildar or the Naib-Tehsildar during the year. This will enable him to decide which branches need his attention the most. He should try to inspect as many branches as possible, but the following should never be left uninspected as they are much too important to be ignored:-