(1)When all objections have been disposed of under section 169, the [Collector] [Substituted for the words 'Revenue officer' by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] shall submit the settlement record to the conforming authority appointed by the State Government with a full statement of the grounds of his proposals and a summary of the objections (if any) which he has received.
