Section 55(a) in The Chota Nagpur Tenancy Act, 1908
(a)He shall first serve a notice on the village in which settlement of rents is about to be made. The notice shall be in the form contained in Schedule VI, and shall set forth that on a date named and at a place named the Revenue-officer will settle fair rents in respect of all estates, tenures or holdings and for unsettled lands included in such village. Such notice shall be served at least one week previous to the date fixed for settlement of fair rents. When such notice has been served, it shall be held that all persons have been sufficiently warned of the date fixed:
