- A note, under the signature of a Revenue Officer of all rents settled under Section 101, of all decisions of issues under Section 102, or disputes under Section 105 and of all orders regarding the same on revision under Section 106, or as corrected under Section 107, or on appeal under Section 109, shall be made in, or appended to the record-of-rights finally published under sub-Section (2) of Section 99 and such note shall be considered as part of the record.
