(1)On receipt of petitions for mutation or intimation by authorities about the acquisition of interest in a holding or a part thereof or suo motu if the Circle officer is convinced that there is an acquisition of interest in a holding or a part thereof sufficient to cause for mutation, the Circle Officer shall initiate a mutation proceeding by giving an order for a detailed enquiry report in the prescribed form with regard to the mutation petition from the Karmachari and the Circle Inspector and shall cause the order to be communicated to the Karmachari and Circle Inspector.(2)On receipt of the order for enquiry with regard to the mutation petition, the Karmachari shall enquire in the prescribed manner and shall submit the report of the enquiry in the prescribed form to the Circle Inspector.(3)On receipt of enquiry report from the Karmachari, the Circle Inspector shall examine the veracity of the enquiry report of the Karmachari and shall record his findings in the prescribed manner along with his recommendations.(4)The Circle Inspector shall submit the enquiry report of the Karmachari along with his own findings and recommendation in the prescribed form to the Circle Officer.(5)In case the Circle Officer is not satisfied with the enquiry report of the Karmachari and Circle Inspector, he may enquire it himself in any manner as he deems fit and shall record his findings in the prescribed manner.Chapter - V Disposal
