(1)On receipt of petition for mutation or intimation by any authority about acquisition of interest in a holding or a part thereof or suo-motu if the Circle Officer is satisfied that there is an acquisition of interest in a holding or a part thereof sufficient to cause mutation, the Circle Officer of the concerned Circle shall initiate a mutation proceeding by giving an order in the respective case record for a detailed enquiry report from the Karmachari and Circle Inspector and shall cause the order to be communicated in Form-X to the Karmachari and Circle Inspector within two days.
