29. Certificate in respect of resumable non-resumable lands.
- After the disposal of the appeal, if any, from the orders under Sections 27 and 28 preferred within the period specified in Section 63, the Revenue Officer, having regard to the alterations and modifications if any, ordered in such appeal shall issue a certificate in the prescribed form to the landlord and also the tenant specifying all matters to be determined under the said sections and also send a copy of such certificate to the authority competent to maintain the record-of-right.
