Section 6 in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
6. Register of Mutations and Register of disputed cases:
(1)The Village Patwari shall enter in a register of mutations every report made to him under Section 5 and shall also make an entry therein respecting the acquisition of any right of a description to which Section 5 applies which he has reason to believe to have taken place and of which a report has not been made to him.(2)Whenever a Village Patwari makes an entry in the register of mutations, he shall, at the same time, post a complete copy of the entry in a conspicuous place in the chavdi and shall give written intimation to all persons appearing from the record of rights or register of mutations to be interested in the mutation, and to any other person whom he has reason to believe to be interested therein.(3)If any objection to an entry under sub-section (1) in the register of mutations is made either orally or in writing to the Village Patwari, it shall be the duty of the Village Patwari to enter the particulars of the objections in a register of disputed cases.(4)Orders disposing of objections entered in the register of disputed cases shall be recorded in the register of mutations by such officers and in such manner as may be prescribed.(5)Entries in the register of mutations shall be tested by a Revenue Officer of a rank not lower than that of a Tahsildar, who after making such corrections, if any, as he finds to be required shall certify the entries.(6)After certification in accordance with sub-section (5) entries in the register of mutations shall be transferred to the record of rights in such manner as may be prescribed.(7)Acquisition of rights in tenancies in respect of which acquisition of rights are, under the first proviso to Section 5 not required to be reported shall be entered in a register of tenancies in such manner and under such procedure as may be prescribed.
