124. Attestation by the Revenue Officer (Sections 97 and 125).
(1)A certificate of admission under section 125 may be attested by a revenue officer not below the rank of a Revenue Inspector.(2)Before such attestation, the revenue officer concerned shall satisfy himself that:-(a)the provisions of rule 119 to rule 123 have been fully complied with; and(b)the land let out has not been reserved for any planned use.(3)If the revenue officer finds that the conditions specified in sub-rule (2) have not been complied with, he will refer the matter to the Sub-Divisional Officer for necessary orders.(4)The attestation by the revenue officer of the instrument of lease shall be as nearly as possible, in the following form:-"This document was presented before me on ........... by Shri ................... son of .................................. R/o ...................................................................... The execution of this instrument was admitted by Sri..................................... who was identified by the following witnesses:- Name, parentage and address of witness No.1. ..............SignatureName, parentage and address of witness No.2 ...............SignatureName and address of the allottee ...........................SignatureI have satisfied myself about the identity of the above persons and I hereby attest the terms of this documents.Date:.............Seal....................Signature of the Attesting Officer
