(1)On receipt of the report from the patwari or information from any interested party, the Tehsildar shall issue notice to the parties and also to the Gaon Sabha, if necessary and call upon them to produce the relevant document or documents.(2)If after hearing the parties and making such further enquiry as he considers necessary the Tehsildar is satisfied that the transfer is not in contravention of the provisions of [Chapter III-D of the Act] [Added by Notification (F) 3) LRO/66, dated 8.7.1966.] he shall pass suitable orders and direct correction of papers accordingly.(3)If, however the Tehsildar finds that the transfer is in contravention of the provisions of [Chapter III-D of the Act] [Added by Notification (F) 3) LRO/66, dated 8.7.1966.] and in all disputed cases he shall refer the case to the Revenue Assistant.(4)[***********] [Omitted by Notification (F) 3 LRO/66, dated 8.7.1966.]
