(1)Where any exchange has been agreed upon, a party in the agreement shall apply to the [Deputy Commissioner] [Substituted by Notification F. (3) LRO/66, dated 8.7.1966.] to record the same in the record of rights.(2)The application shall contain the following particulars and be accompanied by the following documents-(i)The Khasra number of the pilot-(a)which the applicant wishes to receive and of the plots which he officer in exchange of;(b)which the parties have agreed to exchange under an agreement;(ii)certified copies of the Khatauni relating to the khatas in which all such plots are included;(iii)a statement, to the effect that neither of the parties will hold land in the State exceeding thirty standard acres as a result of the exchange; and(iv)a statement showing the details of any valid deeds, mortgage or other encumbrances with which the land to be exchanged may be burdened, together with names and addresses of lessees, mortgages or holders of other encumbrances.(3)On receipt of the application, if the [Deputy Commissioner] [Substituted by Notification (F) 3 LRO/66, dated 8.7.1966.] is satisfied that the exchange is not invalid according to the restrictions land down in Section 33, call upon the parties, the lessees, mortgagees or holders or other encumbrances, if any, to show cause why the exchange should not be made. Every such notice shall be accompanied by a copy of the application, which shall be supplied by the applicant.(4)The [Deputy Commissioner] [Substituted by Notification (F) 3 LRO/66, dated 8.7.1966.] shall thereupon decide the objections, if any, and pass suitable orders. If he decides that the exchange should be allowed, he shall also make an order for the delivery of possession, if necessary, and for the correction of papers.
