Section 30 in The United Provinces Estates Act, 1920
30. Duties of registering officer and Collector.
(1)On the registration of a declaration under section 28 or of such subsequent instrument as is mentioned in section 29, it shall be the duty of the registering officer to furnish the Collector or the Deputy Commissioner of every district in which any portion of the property is situated with a properly authenticated copy of the same.(2)On receipt of such copy the Collector or the Deputy Commissioner shall cause a note to be made in such record or register as the State Government shall direct, and shall also cause a copy of the declaration to be published in the Official Gazette in English and in the vernacular.
