Section 15 in The Pepsu Tenancy and Agricultural Lands Rules, 1958
15. Form of certificate.
(1)A certificate to be given by the prescribed authority under sub-section (3) of Section 23 of the Act shall be in Form VI-A and shall be issued to the tenant on general stamp paper of the value of one rupee to be furnished by him.(2)The prescribed authority shall prepare three extra copies of such certificate, one to be placed on the file, the second to be sent to the landowner, and the third to be sent to the Patwari concerned who shall make mutation entries in accordance with the certificate which shall, for purposes of attestation of the mutation and charging of fees, be treated as if it were a decree of a revenue court.
