Section 125 — Powers of Chief Commissioner as to registration of changes after preparation of record-of-rights.

The Chief Commissioner (a) direct that the mukaddam of each village shall, for the purpose of showing the changes occurring therein subsequently to the preparation of the record-of-rights, prepare, or, where there is a patwari, cause to be prepared, and furnish, annually for such village, papers in such form at such time, containing such particulars, and attested in such manner, as the Chief Commissioner may, from time to time, prescribe; (b) lay down the procedure to be followed in order to ascertain that a change has occurred in the village, and the nature of such change. (b)All changes referred to in this section shall be recorded in such registers as the Chief Commissioner appoints, and not in the record-of-rights, and the Chief Commissioner may direct that, before any specified changes are recorded, the order of a specified Revenue-officer shall be obtained in this behalf.

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