Section 330 in The Rajasthan Revenue Courts Manual, 1956
330. Corrections in affidavit.
- All inter lineations alterations, or erasures in affidavit shall be initialled by the person swearing it and the person before whom it is sworn. Such inter lineations or alterations or erasures shall be made in such manner as not to obliterate of render it impossible or difficult to read the original matter. In case such matter has been obliterated so as to make it impossible or difficult to read it, it shall be re-written in the margin and initialled by the person before whom the affidavit is sworn.No inter lineation or alteration or erasures shall be made in an affidavit after it has been sworn.
