Section 168 in Rules Under the Land and Revenue Regulation
168. Application for sending copies of statement by post.
(1)A proprietor desiring to register his name under section 72(5) of the Regulation with a view to having copies of statements prepared under section 72 sent to him by post, shall present to the Deputy Commissioner or Sub-divisional Officer an application with a stamp of the value of Rs 2.00 (as a registration fee).(2)If the application is admitted, the name of the application shall be entered in the register and a copy of the entry shall, if he then desires it, be given to him fee of charge.(3)Every such registration shall hold good for five years from the date on which it is made and shall then become void.Vide Forms Nos. 43 and 44.
