(2)[ The Collector shall cause to be recorded in the annual register -(a)all successions and transfers in accordance with the provisions of Section 35; or(b)other changes that may take place in respect of any land ; and shall also correct all errors and omissions in accordance with the provisions of Section 39 :Provided that the power to record a change under clause (b) shall not be construed to include the power to decide a dispute involving any question of title.] [Substituted by U P. Act No. 30 of 1975.]
