116. Preliminary publication, amendment, and final publication of record-of-rights.
(1)When a draft record-of-rights has been prepared, the Revenue Officer shall publish the draft in the prescribed manner and for the prescribed period, and shall receive and consider any objections which may be made to any entry therein, or to any omission therefrom, during the period of publication.(2)When such objections have been considered and disposed of according to such rules as the State Government may prescribe, and (if a settlement of; land revenue is being or is about to be made) the Settlement Rent Roll has been incorporated with the record under Section 124, Sub-section (3), the Revenue Officer shall finally frame the record, and shall cause it to be finally published in the prescribed manner; and the publication shall be conclusive evidence that the record has been duly made under this Chapter.(3)Separate draft or final records may be published under Sub-section (1) or Sub-section (2) for different local areas, estates, tenures or parts thereof.
