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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34(4) in U.P. Revenue Code Rules, 2016

(4)Soon after issuing the proclamation, the Tahsildar shall also call a report from the Registrar Kanungo dealing with the mutation work. The Registrar Kanungo shall submit his report on the basis of the existing entries in the Khatauni and the mutation register and other particulars involved in the mutation including the nature and extent of the interest transferred and the details of the holdings.