(1)After completing the formalities mentioned in rule 119, the Samiti shall prepare the following documents:-(a)A list of persons selected for allotment in R.C. Form-31.(b)A certificate of admission of land referred to in section 77 in R.C. Form-32.(c)A certificate of admission to land (other than the land referred to in section 77) in R.C. Form-33.(d)Counterparts in R.C. Form-22 and 23.
