(1)After the date of passing order under sub-section (4) of section 110, the Tahsildar shall fix a date not later than thirty days for the delivery of certified copies of the order and updated land records free of cost as provided under sub-section (5) of section 110.(2)On the date so fixed certified copies of the order and updated Khasra and maps shall be delivered to the parties. The Tahsildar shall make necessary entries in the Bhu-Adhikar Pustika or, if required, issue new Bhu-Adhikar Pustika to the parties.(3)If any party so desires or if any party does not appear on the date fixed under sub-rule (1) the certified copies of the order and updated Khasra and map shall be sent to the party by registered post or by such other means as may be directed by the State Government.
