- On the completion of every roll prescribed under this Part, the Collector shall cause a copy thereof to be posted up at the Mal-cutcherry of the estate to which such roll refers, and shall cause extracts of such portions of any such roll as refer to any tenure to be posted up at the Mal-cutcherry of such tenure:Provided that, if no such Mal-cutcherry be found, such roll and such extracts shall be posted up at some conspicuous places on the estate and tenures respectively to which they refer and that, if such estate or tenure cannot be found, such roll and extracts shall be posted at some conspicuous place in any village in which such estate or tenure is believed to be situate.To be attested by two persons. - The person who is entrusted with the publication of any such [roll or extract] [Substituted by the Bihar and Orissa Cess (Amendment) Act, 1916 (Bihar and Orissa Act 1 of 1916) for 'return'.], shall obtain an acknowledgement in writing signed by two persons who may be either respectable residents of the neighbourhood, or chaukidars, or other [servants of the] [Substituted by the Adaptation of Laws Order for the words 'Officers of Government'.] [Government] [Substituted by the Adaptation of Laws Order for 'Crown'.] to the effect that such [roll or extract] [Substituted by the Bihar and Orissa Cess (Amendment) Act, 1916 (Bihar and Orissa Act 1 of 1916) for 'return'.] was duly published on the spot, and shall be given in such acknowledgement to the Collector.
