8. Intimation to the petitioner in case of rejection
-In case of the rejection of a mutation petition, the circle officer shall record the grounds in the order sheet of the case record on which it has been rejected and shall intimate the petitioner of the gist of the same in writing, either in person, through registered post or through special messenger.[Such notice shall be given in Form-XIVA of these Rules.] [Inserted by Amendment Rules, 2017.]
