Section 8 in The Pepsu Tenancy and Agricultural Lands Rules, 1958
8. Procedure for dealing with reservation forms.
- The Collector shall, after satisfying himself as to the correctness of the particulars mentioned in Form I, issue a notification in Form II and forward copies thereof to every Tahsildar concerned for affixing one copy at a conspicuous place in every estate in which the land is situate and for delivering another copy to the landowner either personally or by registered post:Provided that the Tahsildar shall cause to be made in the Roznamcha of the Patwari concerned a copy of Form I and of the notification and the Patwari shall furnish copies of the same to the tenant or tenants concerned free of cost.
