120. Approval of Sub-Divisional officer (Sections 125 and 126).
(1)After completing the formalities mentioned in rule 119, the Samiti shall prepare the following documents:-(a)A list of persons selected for allotment in R.C. Form-31.(b)A certificate of admission of land referred to in section 77 in R.C. Form-32.(c)A certificate of admission to land (other than the land referred to in section 77) in R.C. Form-33.(d)Counterparts in R.C. Form-22 and 23.(2)The documents referred to in clauses (a), (b) and (d) in sub-rule (1) shall be signed by the Chairman and the remaining documents shall be signed by the persons selected for allotment.(3)All the documents referred to in sub-rule (1) or sub-rule (2) shall then be submitted to the Sub-Divisional Officer along with-(a)a copy of the proceedings of the meeting of the Samiti in which the decision regarding allotment was taken;(b)a certificate from the Lekhpal that the particulars of the land (including land revenue or rent) mentioned in the Lists are correct, the land to be allotted is vacant on the spot and that the allotment is in accordance with the provisions of the Code and these rules;(c)if the land to be allotted is part of the survey number, the specific area, boundary and length and width of sites of the land to be allotted shall be mentioned and it shall not be as minzumla number.
