35. Intimation by registering authority (Section 36).
(1)Where any document referred to in section 36(1) is registered in accordance with the Registration Act, 1908 in respect of a land for which a record of rights (Khatauni) is prepared under the provisions of the Code, the registering authority shall send intimation thereof to the Tahsildar concerned within a period of seven days from the date of its registration.(2)Such intimation shall be sent in R.C. Form-13.
