(1)Any person acquiring by survivor ship, succession, inheritance, partition, purchase, mortgage, gift, lease or otherwise any right over any land shall report in writing his acquisition of such right to such officer as may be specified by the Government by notification in the Gazette, within three months from the date of such acquisition and that officer shall at once give a written aknowledgment of the receipt to the report to the person making it:Provided that where the person acquiring the right is a minor or otherwise disqualified, his guardian or other person having charge of his property shall make the report required by this sub-section.
