Section 44 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
44. Register of mutations.
(1)There shall be maintained for every village a register of mutations in such form as be prescribed.(2)Any person acquiring by succession, survivorship, inheritance, partition, purchase, gift, mortgage, lease or otherwise any right in land or, where such person acquiring the right is a minor or otherwise disqualified, his guardian or other person having charge of his property, shall report his acquisition of such right to the Revenue officer within three months from the date of such acquisition and the Revenue officer shall give at once a written acknowledgement in the prescribed form for such report to the person making it.(3)The Revenue officer shall enter the substance of every report made to him under sub-section (2) in the register of mutations and also make an entry therein respecting the acquisition of any right of the kind mentioned in sub-section (2) which he has reason to believe to have taken place and of which a report has not been made under said sub-section and at the same time, shall make or paste up a complete copy of the entry in a conspicuous place in the village and shall give a written intimation to all persons appearing from the record of rights of the register of mutations to be interested in the mutations and to any other person whom he has reason to believe to be interested therein.(4)Should any objection to an entry made under sub-section (3) in the register of mutations be made either orally or in writing to the Revenue Officer, he shall enter the particulars of the objection in the prescribed form and furnish a copy of same for the objection to the person making it.(5)The objections made under sub-section (4) shall be decided on the basis of possession by the competent authority and orders disposing of objections entered in the register of disputed cases shall be recorded in the register of mutation by the competent authority.(6)After the entries in the register of mutations have been tested and found correct, the entries shall be transferred to the record of rights and shall be certified by such officer as may e prescribed in this behalf.
