Section 56(1) in The Chota Nagpur Tenancy Act, 1908
(1)by notifying in the form contained in Schedule VII that their contents will be read out at a place on a date to be specified, not less than a week from the date of the publication of such notice, and by reading it out himself or causing it to be read at the appointed place on the date so specified in the presence of the parties or of as many of them as attend, a
