(1)When a settlement has been completed under section 168, the [Collector] [Substituted for the words 'Revenue Officer' by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] shall cause a record thereof to be made showing the name of the landholder and the ryot, the extent of the holding and such other particulars as the State Government may direct and the amount of the rent settled therefor and shall cause a copy thereof to be published in the prescribed manner and for the prescribed period, and shall receive and consider any objections made to any entry in such record or omission therefrom, during the period of publication, and shall dispose of such objections according to such rules as the State Government may prescribe.
