Any person neglecting to make the report required by Section 34 within three months from the date of obtaining possession under a [* * *] [Omitted by U.P. Act No. 1 of 1951.] lease, or from the date of the succession or other transfer, shall be liable to a fine not exceeding five times the amount of the fee which would otherwise have been payable under Section 37, or when no fee is leviable, then not exceeding such amount as the [State Government] [Substituted by A.O. 1950.] may by rule prescribe.[39. Correction of mistakes in the annual register. - (1) An application for correction of any error or omission in the annual register shall be made to the Tahsildar.(2)On receiving an application under sub-section (1) or any error or omission in the annual register coming to his knowledge otherwise, the Tahsildar shall make such inquiry as appears necessary and then refer the case to the Collector, who shall dispose it of, after deciding the dispute in accordance with the provisions of Section 40.] [Substituted by U.P. Act No. 10 of 1961.][Provided that nothing in this sub-section shall be construed to empower the Collector to decide a dispute involving any question of title.] [Inserted by U.P. Act No. 30 of 1975.](3)The provisions of sub-sections (1) and (2) shall prevail, notwithstanding anything contained in the U.P. Panchayat Raj Act, 1947.
