(1)In the following cases relating to transfer of any land, the Tahsildar shall issue a Proclamation in R.C. Form-12 before making an order of mutation:-(a)On receipt of a report from the Revenue Inspector under section 33(2)(b).(b)On receipt of an application under section 33(3), including the case where the succession is claimed on the basis of a will.(c)On receipt of a report regarding transfer of land under section 34;(d)On receipt of an intimation from the registering authority under section 36(1).(e)On facts of succession or transfer otherwise coming to his knowledge.Note: "The date fixed for hearing in the proclamation shall not be less than 30 days from the date of its issuance."
