136. Obligation to furnish information necessary for compilation of certain record-of-rights.-

(1) Every person, obtaining possession by succession or transfer of any proprietary or other right which is required by this Act or any rule made thereunder to be recorded in any register prescribed by clause (i) or clause (ii) of sub-section (2) of section 132, shall report such succession or transfer to the prescribed authority. If such person is a minor or otherwise disqualified, the guardian in charge of his property shall make such report.

(2) Every such person, or, if he is a minor or otherwise disqualified, his guardian, shall furnish, on the requisition of the patwari, girdawar or any other officer or employee of the revenue department, engaged in compiling such register, all information necessary for the correct compilation thereof.

(3) No revenue court shall entertain any application under this Act by the person so succeeding or otherwise obtaining possession, until such person, or, if he is a minor or otherwise disqualified, his guardian, has made a report required by this section.

Explanation.-In this section, the word "transfer" shall include a family settlement.