20. Registration of the declarations granted under Sections 23 and 24.
(1)A copy of the sanction given or declaration made under Section 23 or 24 shall be duly signed by the Deputy Commissioner and bear the seal of his Court and shall contain the following particulars-(i)the section under which the sanction or declaration has been granted;(ii)the number and area of the plots in respect of which the sanction or declaration has been granted;(iii)the land revenue of the said plots ;(iv)the name of the village, assessment circle and tehsil in which the said plots are situate, and(v)the name, parentage, residence and address of the Bhumidhar in whose favour the sanction or declaration has been granted.(2)The copy shall be forwarded to the Sub-Registrar concerned who shall register the same and return the copy with his endorsement thereupon to the effect that it has been duly registered. The endorsement shall bear the signature of the Sub-Registrar and shall contain the following particulars-(i)the date of registration, and(ii)the number of the misalband register in which the sanction of declaration has been registered.(3)The registered copy shall be made over to the applicant and the original copy shall be retained as a permanent record in the Revenue Assistant's office after a note of the particulars mentioned in sub-rule (2) has been made on the back thereof.
