Section 98 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
98. Chairman to arrange for issue of extracts of records of Lekhpal [Para 26 (d), Land Records Manual].
- If Lekhpal refuses or neglects to give the required extract, the person interested may apply to the Chairman of the Bhumi Prabandhak Samiti concerned, who will fix a date, usually not beyond 15 days from the date of application, for receiving the extract by the applicant and for paying the prescribed fee to the Lekhpal, and as soon as possible inform the Lekhpal about it. If the Lekhpal fails to hand over the extracts on the date fixed, the Chairman may, if there is good reason for the future, extend the date. In case of wilful neglect to issue the extract by the date fixed or by the extended date, the Chairman shall report the matter to the Tahsildar, who will arrange to cause the extract issued as early as practicable and at the same time report the case to the Assistant Collector-in-charge of the Sub-Division for taking suitable disciplinary action against the Lekhpal concerned. [See Nazim Husain's U.P. Land Record Manual (Part 1 to 11)].
