37E. [ Publication of valuation-roll and hearing of objections. [Substituted by Act 1 of 1916.]
- When a valuation-roll has been prepared the Settlement Officer-(a)shall publish it together with, and in the manner and for the period prescribed by the law for the time being in force for the final publication of, the record-of-rights; and(b)shall receive objections to any entries in the valuation-roll made within two months of the publication of the said roll:Provided that, if the Board of Revenue so directs, the valuation-roll may be published at any time after the final publication of the record-of-rights, in the manner and for the period prescribed by the law for the time being in force for the final publication of record of-rights:Provided also, that the Settlement Officer may extend the period within which objections will be received, if he thinks fit.]
