Section 17 in The Bengal Land Records Maintenance Act, 1895
17. Registrar to give receipt for notice and, if required, copy of entries in register.
- The Registrar of Mutations shall give to the person giving a notice under Section 6, a receipt therefor, and shall, upon his application, grant to him, free of charge, a copy of the entries made in Register of Mutations in pursuance of such notice.
