34. Report of succession or transfer of possession. -
[(1) Every person obtaining possession of any land by succession or transfer (other than a succession or transfer which has already been recorded under Section 33-A), shall report such succession or transfer to the Tahsildar of the Tahsil in which the land is situate.] [Substituted by U.P. Act No. 30 of 1975.](2)[* * *] [Omitted by U.P. Act No. 30 of 1975.](3)[* * *] [Omitted by U.P. Act No. 30 of 1975.](4)If the person so succeeding, or otherwise obtaining possession, is a minor or otherwise disqualified, the guardian or other person who has charge of his property shall make the report required by this section.(5)No Revenue Court shall entertain a suit or application by the person so succeeding or otherwise obtaining possession until such person has mad the report required by this section.[Explanation. - For tire purposes of this section, the word 'transfer' includes -(i)a family settlement by which the holding or part of the holding recorded in tire record-of-rights in tire name of one or more members of that family is declared to belong to another or other members; or(ii)an exchange of holding or part thereof under Section 161 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950.][35. Procedure on report - On receiving a report of succession or transfer under Section 34, or upon facts otherwise coming to his knowledge, the Tahsildar shall make such inquiry as appears necessary, and if the succession or transfer appears to have taken place, he shall direct the annual registers to be amended accordingly.] [Substituted by U.P. Act No. 30 of 1975.]
