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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Rajasthan - Subsection

Section 91(iii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(iii)In columns 4 to 11 the date of inspection done by the Patwari and the condition of the mark should be entered respectively. In respect of the condition of the mark, the Patwari should particukurly note down the actual condition of the mark, at the time of inspection whether; it is in good condition or repairable or demands renewal In case any mark is found missing on the spot, this fact should also be noted down in columns 5, 7, 9 and 11.