- [(1)] [Renumbered by U.P. Act No. 4 of 2016, dated 11.3.2016.] Every person obtaining possession of any land by transfer, other than transfer referred to in sub-section (3) of Section 33 shall report such transfer, in the manner prescribed, to the Tahsildar of the Tahsil in which the land as situate.Explanation. - (1) For the purposes of this section, the word transfer includes a family settlement [***] [Omitted 'or an exchange of holding or parts thereof' by U.P. Act No. 4 of 2016, dated 11.3.2016.].(2)[ State Government may fix a scale of fees for getting entry recorded in the record of rights on the basis of transfer. A fee in respect of any such entry shall be payable by the person in whose favour the entry is to be made.] [Inserted by U.P. Act No. 4 of 2016, dated 11.3.2016.]
