- The patwari shall, as soon as he learns of a transfer mentioned in Section [33] [Added by Notification (F) 3 LRO/66, dated 8.7.1966.], 36, 43 or 44, submit a report to the Tehsildar mentioning therein-(a)the name, parentage and address of the transferor and the transferee,(b)the number and area of the plots transferred,(c)the date of the transfer of possession, and(d)the nature of the transfer.
