(1)The Circle Officer, on receipt of enquiry report from Karmachari and Circle Inspector in respect of the mutation petition or upon his own enquiry under section 5(5) of this Act, shall dispose of the mutation case in the prescribed manner after inviting objections in the manner prescribed, from persons having interest in the holding or a part thereof as well as general public either in a-(a)Regular mutation court held in his office, or(b)In camp courts organized for the disposal of mutation cases of the area where the holding or a part thereof is situated.
