In section 37 of the principal Act,-(a)in sub-section (1),-(i)in the opening portion, after the word “particulars”, the words “in such manner as prescribed by the Central Government” shall be inserted;(ii)in clause (f), for the words “provided by regulations”, the words “prescribed by the Central Government” shall be substituted;(b)in sub-section (3), after the words “land record office shall”, the words “before deciding mutation in the land records, in accordance with revenue laws in force, shall give a public notice of ninety days, in two daily newspapers circulating in the localities of such area of which one shall be in the regional language and give the affected persons an opportunity of being heard, then” shall be substituted.
