97. Transactions amounting to deemed sales. (Section 93).
(1)As soon as the Lekhpal learns about a transaction which is deemed to be a sale under section 93, he shall submit a report to the Assistant Collector specifying therein the following particulars:(a)Names, parentage and addresses of the transferor and the transferee.(b)The number, area and other details of the land transferred;(c)The date of transfer of possession.(d)The nature of such transfer.(2)On receipt of the report of the Lekhpal or on information received otherwise, the Assistant Collector shall call upon the parties to the transaction to show cause why action under section 93 (read with sections 103 or 104) should not be taken in respect of the land in question.(3)After hearing the parties and making such further inquiry as he considers necessary, the Assistant Collector shall pass suitable orders, and if necessary, direct the correction of records accordingly.
