Section 27J in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
27J.
[Section 17A]. - (1) Whenever a change in the name of the mutawalli, manager or trustee is necessary either due to his death, resignation, or dismissal, or otherwise, the successor shall present an application before the Collector for alteration in the name. He shall attach the holder's half of the roll if available. If that half is not available he shall give reason for it. He shall also simultaneously report the circumstances in which it is necessary to alter the name to the Treasury Officer who will stop further payment till the Collector's orders on the point are received.(2)The roll-holder shall also furnish legal proof for his recognition as successor.
