(1)Every person obtaining possession of any land by succession shall submit report of such succession to the Revenue Inspector of the circle in which the land is situate in such form as may be prescribed.(2)On receipt of a report under sub-section (1) or on facts otherwise coming to his knowledge, the Revenue Inspector shall -(a)if the case is not disputed, record such succession in the record of rights (Khatauni);(b)in any other case, make such inquiry as may appear to him to be necessary and submit his report to the Tahsildar.(3)[] [Renumbered by U.P. Act No. 4 of 2016, dated 11.3.2016.] Any person whose name has not been recorded by Revenue Inspector or is aggrieved by the order passed by the Revenue Inspector [under clause (a) or (b) of sub-section (2)] [Substituted 'under clause (a) or (b)' by U.P. Act No. 4 of 2016, dated 11.3.2016.] may move an application before Tahsildar.(4)[] [Renumbered by U.P. Act No. 4 of 2016, dated 11.3.2016.] The provisions of this section shall mutatis mutandis apply to every person admitted as a Bhumidhar with non-transferable rights or as an asami by the Bhumi Prabandhak Samiti in accordance with the provisions of this Code or any enactment repealed by it.
