- The procedure for settlement shall include-I. Demarcation of boundaries.II. Field measurement.III. Khanapuri i.e. preliminary preparation of the record.IV. Attestation of the record (including the commutation of produce rent and praedial conditions.)V. Publication of the draft record.VI. Disposal of objection under Sections 83 and 111 (6).VII. Settlement, if any, of fair rents, before final publication.VIII. Final publication of the record-of-rights.IX. Distribution of copies of the record-of-rights to parties interested.X. Settlement, if any, of fair rents, after final publication under Section 85.XI. The trial of suits under Sections 87,111 (8), 130 and 252.XII. Revision of any orders or decisions, as provided in Section 89.XIII. Correction of bona fide omissions or mistakes in the record-of-rights, as provided in Section 90.XIV. Deposit of settlement records with Deputy Commissioner.I. Demarcation of Boundaries
