31. Procedure to be followed by Revenue Inspector (Section 33).
(1)On receipt of a report under rule 29 or rule 30, or on facts otherwise coming to his knowledge, the Revenue Inspector shall, as soon as possible, visit the village concerned and conduct necessary local inquiry from the members of the Village Revenue Committee, the Lekhpal, the residents of the village in general and other person interested or assembled for the purpose.(2)The date and time of visit of the Revenue Inspector shall be announced in advance by beat of drum or in such other manner as is considered proper.(3)If after the spot inquiry and verification of the contents of the report, the Revenue Inspector is satisfied that there is no dispute about the succession or admission and that the succession or admission is in accordance with the provisions of the Code, he shall pass necessary order for mutation under his dated signature in full: Provided that before passing final order under this sub-rule, the Revenue Inspector shall ensure that the provisions of section 36(2) have been complied with.(4)The Revenue Inspector shall also ensure that a certified extract of the record of rights, so revised, is made available to the person in whose flavor the order of mutation was passed.(5)The provisions of this rule shall not apply to a case where succession is claimed on the basis of any will.
