(1)Tire Collector shall maintain the record-of-rights, and for that purpose shall annually, or at such longer intervals as the [State Government] [Substituted by A.O. 1950.] may prescribe, cause to be prepared an amended [register mentioned in Section 32.] [Substituted by U.P. Act No. 1 of 1951.]The [register] [Substituted by U.P. Act No. 1 of 1951.] so prepared shall be called the annual register.(2)[ The Collector shall cause to be recorded in the annual register -(a)all successions and transfers in accordance with the provisions of Section 35; or(b)other changes that may take place in respect of any land ; and shall also correct all errors and omissions in accordance with the provisions of Section 39 :Provided that the power to record a change under clause (b) shall not be construed to include the power to decide a dispute involving any question of title.] [Substituted by U P. Act No. 30 of 1975.](3)[No such change or transaction shall be recorded without tire order of the Collector or as hereinafter provided, of tire Tahsildar or [the Kanungo] [Substituted by U.P. Act No. 1 of 1951.].](4)[ The Collector shall cause to be prepared and supplied to every person recorded as bhumidhar, whether with or without transferable rights, assami or Government Lessee a Kisan Bahi (Pass book) which shall contain -(a)such extract from the annual register prepared under sub-section (1) relating to all holdings of which he is so recorded (either solely or jointly with others);(b)details of grants sanctioned to him; and(c)such other particulars as may be prescribed :Provided that in the case of joint holdings it shall be sufficient for the purpose of this sub-section of Kisan Bahi (Pass book) is supplied to such one or more of the recorded co-sharers as may be prescribed.(4A)The Kisan Bahi (Pass book) referred to in sub-section (4) shall be prepared in such manner and on payment of such fee, which shall be realisable as arrears of land revenue, as may be prescribed.(5)Every such person shall be entitled, without payment of any extra fee, to get any amendment made in the annual register under sub-section (2) incorporated in his Kisan bahi (Pass book.)] [Substituted by U.P. Act No. 23 of 1992.](6)The State Government may make rules to carry out the purposes of this section, including, in particular , rules, prescribing the mode of reception in evidence, and of proof in judicial proceedings, of entries in the [Kisan Bahi (Pass Book)] [Substituted by U.P. Act No. 23 of 1992.], and the mode of its revision and authentication up-to-date and for issue of duplicate copies thereof, and tire fees, if any, to be charged for any of the said purposes.(7)In this section, 'prescribed' means prescribed by rules made by the State Government.(8)Nothing in sub-sections (4) to (7) shall apply in relation to any area which is either under consolidation operations or under record operations.[33A. Correction of annual registers in cases of uncontested successions. - (1) Where a person obtains possession of any land by succession, tire Kanungo shall make such enquiry as may be prescribed and if the case is not disputed record the same in the annual registers.] [Inserted by U P. Act No. 37 of 1958.](2)[ The provisions of sub-section (1) shall mutatis mutandis apply -(i)to a person, who has been admitted as a sirdar of any land under Section 195 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 before tire commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1977 or as a bhumidhar with non-transferable rights under tire said section after such commencement, or as an asami of any land under Section 197 of the first mentioned Act.(ii)to every settlement of land made under sub-section (3) of Section 27 of the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960.]
