Section 39(2) in The Bihar Government Estates (Khas-Mahal) Manual, 1953
(2)Signature of the officer who authenticates revision.If on enquiry by the Tahsildar, it is found that the application is unopposed no entry need be made in Register 8. But should it be opposed a mutation case should be started and transferred to Register 8. A case should also be started at once and entered in Register 8, if a mutation already allowed is challenged by an applicant.
