(2)When such objections have been considered and disposed of according to such rules as the State Government may prescribe, and (if a settlement of; land revenue is being or is about to be made) the Settlement Rent Roll has been incorporated with the record under Section 124, Sub-section (3), the Revenue Officer shall finally frame the record, and shall cause it to be finally published in the prescribed manner; and the publication shall be conclusive evidence that the record has been duly made under this Chapter.
