Section 9 in The Bengal Land Records Maintenance Act, 1895
9. Duty of Registrar on receipt of notice from successor.
- The Registrar of Mutations on receipt of a notice under Section 6, whether within the prescribed period or not, from a person claiming by succession, shall, after satisfying himself as to the identity of such person and causing the signature and additions of such person to be endorsed on the notice by a notice affixed in a conspicuous place, and by beat of drum, in the village in which the land claimed is situated, call upon any person who desires to do so to appear before him at his office within one month from the date of the last-mentioned notice, and deny the succession and if within that period no one appears and denies the succession, he shall endorse a statement of the fact on the notice, affixing the date and his signature to the endorsements, and shall register the succession in the Register of Mutations in such manner as the [State] [Substituted by A.L.O.] Government shall from time to time by Rule prescribe.
