46. Gaon Sabha to take possession in extinction (Section 72).
(1)An application under Section 72 for declaration of the extinction of tenure-holder rights shall be filed in the court of the Revenue Assistant, who shall issue a proclamation if Form L.R. 15 and where the tenure-holder is alive a copy of the proclamation shall also be served on him in person, asking him to show cause why the declaration sought should not be granted.(2)The Revenue Assistant shall, on the date fixed in the proclamation and after personal service, if required, has been effected, proceed to make such enquiry as he deems necessary.(3)If after enquiry, he comes to the conclusion that a declaration in favour of Gaon Sabha should be made, he shall make a declaration to that effect and specify the numbers of plots with respective areas of which the Gaon Sabha is entitled to take possession. The possession shall then be delivered to the Panchayat on behalf of the Gaon Sabha in accordance with the provision of Rule 32.
