(1)On receipt of the notice, the Pradhan shall call the Asami to attest the notice and, if necessary, to produce two witnesses to identify him. The signature of the Asami and the witnesses shall be taken on the portion provided therefore.(2)After receipt of the application for surrender, the Tehsildar shall at the commencement of the next agricultural year send the application to the patwari of the halka who shall get it attested by the applicant and the Pradhan of the Gaon Sabha and report if possession has been given up.(3)On receipt of the patwari's report to the effect that possession has been given up and if the notice and the application had been given and made before the first day of April the Tehsildar shall order the correction of papers accordingly.(4)If the application and the notice had been given and made after the first day of April, the action for the correction of papers shall be taken after the expiry of the year next succeeding the agricultural year in which the application had been made.(5)If the patwari reports that possession has not been given up the Tehsildar shall reject the application and inform the Asami and the Pradhan or the landholder accordingly.
