30. [ Disposal by the Revenue Assistant. [Rule 30 Substituted by Notification (F) 3) LRO/66, dated 8.7.1966.]
(1)On receipt of a report from the Tehsildar under Rule 29 or the fact of transfer coming to his knowledge or otherwise, the Revenue Assistant shall issue notice to the parties and also to the Gaon Sabha. If after hearing the parties and making such further enquiry as he considers necessary, the Revenue Assistant is satisfied that the transfer is not in contravention of the provisions of Chapter III-D of the Act, he shall pass suitable orders thereon and direct the correction of records accordingly.(2)If, however, the Revenue Assistant finds that the transfer is in contravention of the provisions of Chapter III-D of the Act, the Revenue Assistant shall issue notice to the parties in L.R. Form 12 and call upon them to show cause why they should not be ejected from such land and the land declared vacant. After hearing the parties and making such further enquiries as he considers necessary, the Revenue Assistant shall pass suitable orders thereon and direct correction of papers accordingly.]
