121. Approval of Sub-Divisional officer (Section 125).
(1)On receipt of the documents under rule 120, the Sub-Divisional Officer shall scrutinize the proposal of the Samiti, and if he is satisfied that such proposal is in accordance with the provisions of the Code and these rules, he shall accord his approval on the Certificate of Admission in R.C. Form-32 or R.C. Form-33, as the case may be, and return the papers to the Bhumi Prabandhak Samiti in 2 weeks, with a direction that:-(a)the possession may be delivered to the allottees; and(b)the report regarding mutation should be submitted by the Lekhpal to the Revenue Inspector after delivery of possession. The map shall also be directed to be corrected accordingly.(2)If the Sub-Divisional Officer finds that the whole or part of the proposal of the Samiti is not in accordance with the provisions of this Code or of these rules, he shall record his disapproval on such Certificate and return the papers to the Bhumi Prabandhak Samiti within the time specified above.
