(1A)[ Cases in which mutation petition is filed after maximum 90 days from the date of acquiring interest over any Jamabandi or part thereof before the Anchal Adhikari (Circle Officer) of the area, in such cases the petition for the condonation of delay shall be enclosed with such mutation petitions, showing reasons for delay, by the petitioner in prescribed Form-1AA.] [Inserted by Amendment Rules, 2017.]
