9. Publication of and investigation upon the declaration.
(1)Upon receipt of the said declaration, the Tahsildar shall register it in the same manner, as a report of succession or transfer of possession under section 34 of the U.P. Land Revenue Act, is registered in a register maintained for this purpose in the manner prescribed in sub-rule (2) below.(2)The Tahsildar shall maintain a register for making the entries provided for by sub-rule (1) above in the form shown in the Appendix II-A. The entries in this register shall be with reference to the following classes of land for which separate sets of pages with sufficient number of blank pages to admit fresh entries, shall be allotted:(1)Cultivable land,(2)Banjar or parti land,(3)Agricultural waste-land, and(4)Forest land.(3)The Tahsildar shall, on receipt of Bhoodan declaration publish in the following manner and in the form as in Appendix III-(a)A notice containing the particulars shown in the declaration shall be served, free of charge, upon all recorded tenure-holders except the person, who has filed the declaration;(b)A copy of the declaration shall be affixed on a conspicuous place in the village in which the land is situate.(4)The service of the notice shall be effected either by post or by revenue peons, or by both the means according to the discretion of the Tahsildar.(5)The Tahsildar may record statements on oath and admit documents filed.
