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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(b) in Rajasthan Land Revenue (Land Records) Rules, 1957

(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.