Section 417 in Rajasthan Land Revenue (Land Records) Rules, 1957
417. Residence.
- (i) That non-residence of Patwaris in their circles is a great danger to the correct maintenance of records hardly requires emphasis. It is, therefore, an important duty of the Collector to see that the rules regarding residence are strictly enforced in the district.(ii)It rests with the Collector to decide whether a Patwari is really resident or non-resident in his circle. A Patwari who has a house in his circle may not reside in it although he may occasionally spend a night or two in it. On the other hand a Patwari may be resident even though his family lives in his father's house or in the houses of relations.
