If, as a result of the completion of the phodi work done by the Land Records Department, the area in the occupation of the grantee is found to be within 20 per cent or one acre whichever is more in respect of irrigated lands. The Land Records Officer shall assign the number including such area and the grantee shall be liable to pay pro rata price realised during the auction or grant for upset price for such extra land. If the area in occupation is found to be more than 20 percent or the extent of the margin noted above, the matter shall be referred back to the Tahsildar for his opinion as to whether these extra lands may be added on to the land of the grantee, or be excluded. The Tahsildar shall after obtaining the previous sanction of the sanctioning authority who had originally granted the land communicate his final opinion as to whether such extra land should be added or excluded from the holding as the case may be. Action shall then be taken accordingly by the Land Records Officer and the phodi work completed.
