(1)On the receipt of a report under Section 33 or Section 34, or upon facts otherwise coming to his knowledge, the Tahsildar shall issue a proclamation and make such inquiry as appears and -(a)if the case is not disputed, he shall direct the record of rights (Khatuani) to be amended accordingly;[***] [Omitted 'clause (b)' by U.P. Act No. 4 of 2016, dated 11.3.2016.](c)[ if the case is disputed, he shall decide the dispute and direct, if necessary, the record of rights (khatauni) to be amended accordingly.] [Substituted by U.P. Act No. 4 of 2016, dated 11.3.2016.]
