(2)On receiving an application under sub-section (1) or any error or omission in the annual register coming to his knowledge otherwise, the Tahsildar shall make such inquiry as appears necessary and then refer the case to the Collector, who shall dispose it of, after deciding the dispute in accordance with the provisions of Section 40.] [Substituted by U.P. Act No. 10 of 1961.][Provided that nothing in this sub-section shall be construed to empower the Collector to decide a dispute involving any question of title.] [Inserted by U.P. Act No. 30 of 1975.]
