99. Preliminary publication of amendment and final publication of record.
(1)When a draft record-of-rights has been prepared, the Revenue Officer shall publish the draft in the prescribed manner, and for the prescribed period, and shall receive and consider any objections which may be made during the period of publication to any entry therein, or any omission therefrom.(2)When such objections have been considered and disposed of in the prescribed manner, 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.(3)Separator draft of final records may be published under sub-Section (1) or sub-Section (2) for different local areas, estates, permanent tenures or jotes or parts thereof.
