17. Procedure on application made under section 15.
(1)The application under sub-section (2) of section 15 shall be made in form 'J'.(2)The Assistant Collector of the first grade shall, after verifying the particulars given in the application made under sub-rule (1) and after making a summary enquiry, determine the amount payable in respect of the land for which the application is allowed.(3)When a tenant has become owner of any land in accordance with the provisions of sub-section (4) of section 15, the Assistant Collector of the first grade shall issue to him a certificate in form 'K'. The Assistant Collector of the first grade shall prepare three copies of such certificate, one to be placed on the file, the second to be sent to the landowner and the third to the patwari concerned, who shall make entries in the mutation register in accordance with the certificate, which shall, for purposes of attestation of the mutation and charging of fee, be treated as if it were an order of a revenue officer.
