30. Report by bhumidhar or asami of Gram Panchayat [Section 33(3)].
(1)Every person on being admitted as a bhumidhar with non-transferable rights or as an asami by the Bhumi Prabandhak Samiti referred to in section 33(4) shall 17 submit a report in R.C. Form-10.(2)The above report may be submitted to the Revenue Inspector personally through the Lekhpal or may be sent to him by registered post. If the report is submitted personally, the applicant shall be entitled to a receipt therefor. No stamp duty is required to be paid on such report.
