54. Issue of proclamation prohibiting private transfer of property.
- The Registrar when acting under Clause (a) of Section 71 shall, at the time of signing a certificate effecting any property, issue a proclamation in Form XVIII and in the case of immovable property shall also forward a copy of the proclamation to the Tahasildar or any other Revenue Officer within whose jurisdiction the property is situated, who shall cause an entry about such certificate to be made in the record-of-rights.
