(1)After the draft roll is prepared under section 9, the Settlement Officer shall -(a)publish a notice in such manner as may be prescribed, to the effect that the roll has been prepared and is open to inspection by any person interested ;(b)serve or cause to be served on the jenmi and the kanam tenant concerned, a notice along with a copy of the roll.(2)The notice under sub-section (1) shall call upon all persons interested, including members of the family of the jenmi claiming any portion of the amount payable under sub-section (1) of section 4, whether by way of a share or by way of maintenance or otherwise to appear and file objections and claims within such period as may be prescribed.(3)If any objection or claim is filed within the time prescribed, it shall be registered by the Settlement Officer who shall fix a date for hearing the same and shall give intimation to the jenmi concerned and to any other person interested who may have appeared in response to the notice under sub-section (1).(4)On the date fixed or on any date to which the proceedings are adjourned, the Settlement Officer shall inquire into and decide the claims and objections.(5)In hearing and deciding the objections and claims filed under sub-section (3), the Settlement Officer shall, in so far as they may be applicable, have all the powers of a civil court, and, subject to such modifications as may be prescribed, follow the procedure laid down in the Code of Civil Procedure, 1908, for the hearing and disposal of suits relating to immovable property.
