- (i) Person holding such land either by way of allotment or otherwise shall appear before the prescribed authority for obtaining registration and mutation of the land in those cases where no such registration and mutation have been done;(ii)the prescribed authority shall on receipt of the application for registration and mutation verify the same and publish it inviting objection, if any, within a period of 30 (thirty) days from the date of publication of notification and thereafter shall proceed to dispose of the registration and mutation application as per the rule as may be prescribed;(iii)where the prescribed authority is of the opinion that the registration and mutation cannot be accorded he shall call upon the applicant to adduce additional material/evidence, if any, within 30 (thirty) days to support the registration and mutation application;(iv)on receipt of such additional material, if any, the registration and mutation application shall be dealt with on its merit;(v)where registration and mutation application has been accepted the prescribed authority shall issue registration and mutation certificate in the prescribed format as may be provided under the rules on payment of requisite fees as may be prescribed.
