(1)Any person lawfully acquiring any right or interest in land x x x shall report orally or in writing his acquisition of such right to the patwari within six months from the date of such acquisition, and the patwari shall at once give a written acknowledgement for such report to the person making it in the prescribed form :Provided that when the person acquiring the right is a minor or is otherwise disqualified, his guardian or other person having charge of his property shall make the report to the patwari.Explanation I. - The right mentioned above does not include an easement or a charge, not amounting to a mortgage, of the kind specified in Section 100 of the Transfer of Property Act, 1882 (IV of 1882).Explanation II. - A person, in whose favour a mortgage is redeemed or paid off or a lease in determined, acquires a right within the meaning of this section.Explanation III. - For the purpose of this chapter, the term "patwari" includes any person appointed to perform the duties of a Patwari under this chapter.Explanation IV. - Intimation in writing required to be given to the patwari under this section may be given either through a messenger or handed over in person or may be sent by registered post.(2)Any such person as is referred to in sub-section (1) may also report in writing his acquisition of such rights to the Tahsildar within six months from the date of such acquisition.
