Section 168(vii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(vii)On transfer of charge, both the Patwans concerned should sign in column 9 in attestation of the fact that the one has handed over and the other has received, all the records entered in the register mid should date the entry. A list of the records transferred in charge shall be submitted by both the Patwaris through the Inspector to the Office Qanungo.
