(1)Any person acquiring by succession, survivorship, inheritance, partition, purchase, or otherwise, or by decree or order of a Court or by order of the Government or other authority any right in or over any land as owner shall report in writing his acquisition of such right to the Tahsildar within three months from the date of such acquisition or within such further period, as may be prescribed, and the said officer shall give a written acknowledgment of the receipt of the report to the person making it:Provided that where the person acquiring the right is a minor or otherwise disqualified, his guardian or other person having charge of his property shall make the report to the Tahsildar:Provided further that any person acquiring a right by virtue of a registered document shall be exempted from the obligation to report to the Tahsildar.Explanation. - A person in whose favour a mortgage is discharged or extinguished, acquires a right within the meaning of this section.(2)On receipt of report under sub-section (1), the Tahsildar shall cause necessary changes to be carried out in the Register of Patta Pass Book maintained by him and shall also cause necessary changes to be carried out in the patta pass book already issued under section 3, or as the case may be, issue a new patta pass book after sub-division, if necessary, within such time and on collection of such fees, as may be prescribed:Provided that, before causing any such change to be carried out or issuing such new patta pass book, the Tahsildar shall follow the procedure laid down in sub-section (7) of section 3.,
