(1)The Tahsildar shall issue a patta pass book to every owner in respect of land owned by him, on an application made by him in this behalf. Any application received under this section shall be acknowledged by the Tahsildar or any other officer authorised by him in this behalf.(2)A taluk shall be the unit for the issue of patta pass book.(3)(a)As soon as may be after the publication of the notification under subsection (3) of section 1 bringing this section into force in an area and before undertaking the work relating to the issue of the patta pass book, the Tahsildar shall publish a notice in each village in such area informing the public that patta pass book is to be issued under this Act to every owner and such owner shall apply for the issue of patta pass book as provided under this section.(b)The notice shall contain such further particulars and shall be published in such manner, as may be prescribed.(4)The application under sub-section (1) shall be in such form, shall contain such declaration and particulars, and shall be made in such manner and within such time, as may be prescribed.(5)In cases where no application has been made by any owner within the time-limit referred to in sub-section (4) in respect of any land, the Tahsildar shall, based on the entries made in the records available in his office, cause a notice to be served on the owner of the land concerned requiring him to furnish any information or produce any document for his inspection and also to make his representation, if any, in writing for making necessary entries in respect of the land concerned in the Register of Patta Pass Book maintained by him and for the purpose of issuing the patta pass book.(6)(a)Any owner on whom a notice has been served under sub-section (5) shall be bound to furnish or produce for the inspection of the Tahsildar within such time as may be specified in such notice or within such further time not exceeding thirty days as the Tahsildar may, in his discretion, allow, all such information or documents needed for making necessary entries in the Register of Patta Pass Book in respect of the land concerned or for the purpose of issuing the patta pass book, as may be within his knowledge or in his possession or power.(b)Where, any information is furnished or any document is produced in accordance with the notice under sub-section (5), the Tahsildar or any officer authorised by him in this behalf shall give a written acknowledgment thereof to the person furnishing or producing the same and shall endorse on such document a note under his signature stating the fact of its production and the date thereof.(7)On receipt of the application under sub-section (1) or on the basis of information obtained by the Tahsildar under clause (b) of sub-section (6), the Tahsildar shall follow such procedure as may be prescribed and shall also give a reasonable opportunity to the persons having interest in the land to make their representations either orally or in writing. After considering the claims of the persons having interest in the land, the Tahsildar shall determine as to whom the patta pass book is to be issued and shall issue a patta pass book accordingly to the owner of the land concerned:Provided that in the case of any owner who has not made an application under sub-section (1) and in respect of whom a notice has been served under subsection (5), no patta pass book shall be issued by the Tahsildar, unless a declaration in the prescribed form is filed by the owner concerned before the Tahsildar:Provided further that in any case where the Tahsildar is satisfied that any person is not the owner of any land for which a patta pass book is applied for or claimed, he shall, for reasons to be recorded in writing, reject the application or claim, for the issue of a patta pass book in respect of such land.(8)The patta pass book shall be in such form as may be prescribed and contain the following particulars, namely: -(a)the survey number or sub-division number, extent and local name, if any, of the land;(b)the name and address of-the owner;(c)such other particulars as may be prescribed.(9)While issuing a patta pass book under this section, the Tahsildar shall cause all the entries and particulars as contained in such patta pass book, to be made in the Register of Patta Pass Book maintained in the office of the Tahsildar for the purpose of record. The Register of Patta Pass Book shall be in such form and maintained in such manner, as may be prescribed.(10)The patta pass book shall be issued under this section on payment of such fees as may be prescribed.
