122. Delivery of possession to allottee (Section 125).
- On receipt of papers from the Sub-Divisional Officer the Chairman shall call the allottee in whose favour the allotment was approved by the Sub-Divisional Officer and shall furnish to him the Certificate in R.C. Form-33 and shall get a Counterpart executed in R.C. Form-22. If the land allotted belongs to any one of the categories specified in section 77, the allottee shall be furnished with a certificate in R.C. Form-32and get a counterpart executed by him in R.C. Form-23.
