4. Mode of service of public notice and disposal of objection.
(1)The Revenue Officer shall enter every objection filed under Rule 3 in the register in Form III and fix a date for its hearing of which a public notice in Form IV shall be given calling upon persons interested to attend the inquiry and produce such evidence oral or documentary as they may choose to adduce in support of their claims or objections.(2)A copy of the notice referred to in sub-rule (1) shall be affixed in the office of the Revenue Officer and copies of the notice shall be served on the declarant and the objector under registered post with acknowledgement due. A copy of the notice with a copy of the objection filed under Rule 3 (3) shall also be served on the committee or its authorised agent.
