(1)When rent-rates have been evolved in accordance with sections 152 and 153, the Settlement Officer shall publish his proposals in respect thereof, along with the basis of the rent-rates evolved by him, in such manner as may be prescribed.(2)The Settlement Officer shall then give a public notice in the prescribed manner inviting objections to the proposals published under sub-section (1) within the time specified in such notice.(3)If within the time prescribed in sub-section (2), any objections are received, the Settlement Officer shall consider them and may amend his proposals in such manner as the thinks fit.(4)The Settlement Officer shall then submit the proposals, along with the objections received and the orders passed by him thereon, to the Settlement Commissioner.
