(1)When rents have been assessed as hereinbefore provided, the Settlement Officer shall cause assessment parchas to be prepared for all holding in the district or other area under settlement operation.(2)An assessment parcha for a holdings shall show separately :(a)the tenure of such holding,(b)the khasra number of each field therein and its area,(c)the soil class of each field comprised in the holding,(d)the sanctioned rent-rate for each such soil class,(e)the rent assessed by the Settlement Officer under section 157, in respect of each soil class in such holding,(f)the improvement, if any, for which allowance has been made under section 159, and(g)the total amount of rent assessed for each holding, along with any adjustment or orders made under sections 161 and 162.(3)Every parcha so prepared shall be made over to the tenant concerned and a copy thereof shall be supplied to the land-hold concerned, if any, in the prescribed manner.(4)When all the assessment parchas have been distributed in the manner laid down in and under sub-section (3), the Settle-ment Officer shall issue a proclamation inviting objections thereto, if any.
