(2)No correction of any entry in the Compensation Assessment-Roll as finally published in respect of any [intermediary] [Substituted by Act 20 of 1954.] to whom such Compensation Assessment-Roll relates shall be made under sub-section (1) unless the Compensation Officer has first published a draft of such correction and sent by registered post, with acknowledgement due, a copy of such draft to the [intermediary] [Substituted by Act 20 of 1954.] to whom such correction relates and has finally published such correction after considering and disposing of any objections which may have been made to any such correction in the manner, provided in the last four preceding Sections.
