133. Report of succession and transfer of possession.
(1)Every person obtaining possession by succession, transfer, or otherwise of any property or other right or interest in any land or the profit thereof, which is required by this Act, or any rules made thereunder to be recorded in the annual registers, shall bring the fact to the notice of the village Patwari and report it to the Tehsildar of the Tehsil in which such land is situated either Director through the village Patwari or Land Record Inspector, within three months from the date on which he obtains such possession.(2)If such person is a minor or otherwise disqualified, the guardian or other person who has charge of such person's property shall make such report.
