110. Mutation of acquisition of right in Field Book and other relevant land records.
(1)The Patwari shall enter into a register prescribed for the purpose every acquisition of right reported to him under Section 109 or which comes to his notice from intimation from Gram Panchayat or any other source.(2)The Patwari shall intimate all the reports regarding acquisition of right received by him under sub-section (1) to the Thhsildar within thirty days of the receipt thereof by him.(3)On receipt of the intimation from patwari under sub-section (2), the Tahsildar shall have it published in the village in the prescribed manner and shall also give written intimation thereof to all persons appearing to him to be interested in the mutation and also to such other persons and authorities as may be prescribed.(4)The Tahsildar shall after affording reasonable opportunity of being heard to the persons interested and after making such further enquiry, as he may deem necessary, make necessary entry in the Field Book and other relevant lands records.
