128. Application of certain Sections - (1) When a notification has been published under Section 127, directing the preparation of a record, the provisions of Section 81, Section 83, Section 84, sub-sections (1) and (2), and Sections 39 to 96, so far as they may be applicable, shall apply as if such records were referred to in those Sections.
(2)When any such notification directs that a settlement of fair rents be made, the provisions of Section 85, sub-sections (3), (4) and (5), Section 86, Section 89, and Sections 95 to 97, so far as they may be applicable shall apply to such settlement as if it were a settlement referred to in those Sections.
