(1)The Tahsildar shall issue notice under clause (b) of sub-section (3) of Section 110 in Form IX to all persons interested including the following persons and authorities-(a)in case the land has been given on lease or on licence by the Government- to the district head of the concerned department or where there is no such district head - to the Secretary of the Department;(b)in case the land has been given on lease or on licence by any Local Body- to the chief executive officer of the concerned Local Body;(c)in case the land has been given on lease or on licence by an authority established or controlled by the State Government-to the District Head of such authority or where there is no such district head - to the chief executive officer of such authority.(2)The Tahsildar shall display a public notice relating to the proposed mutation in Form X on the notice board of his office and of the concerned Gram Panchayat or urban local body, as the case may be, and publish it in the concerned village or sector.(3)During the enquiry if existence of any interested person other than those to whom notices have been issued under aforesaid sub-rule (1) comes to the knowledge of the Tahsildar, he shall issue notice to such interested person also.
