52. Publication of draft record and hearing of objections.
(a)After the record-of-rights has been prepared and attested, a notice of draft publication of the record, in form contained in Schedule III, shall be published in one or other of the following manners; either (1) by posting it up at the landlord's office in the village, and, in the presence of not less than two persons, in some other conspicuous place in the village or where the village is uninhabited, in the village in which most of the cultivators of the uninhabited village reside; or (2) by reading it out to camp, as soon as the records of the villagers assembled in the village have been attested by the Revenue-Officer.The date fixed for the commencement of draft publication shall be not less than one week from the date of publication of the notice; and draft publication shall not commence until the proceeding under Rule 50 has been recorded.(b)Draft publication shall be done by keeping the record open for public inspection under the supervision of the Revenue-Officer, or officer deputed by him, free of charge, for such period not being less than one month, and at such place as is specified in the notice.Objections made to any entry in or omission from the record, during the period of draft publication, shall be received and considered by the Revenue-officer. Objections shall, as far as practicable, be made in form contained in Schedule IV.VI. Disposal of Objections under Sections 83 and 111(6)
