170. Final revision of settlement record and incorporation of the same in record-of-rights.
(1)When all objections have been disposed of under section 169, the [Collector] [Substituted for the words 'Revenue officer' by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] shall submit the settlement record to the conforming authority appointed by the State Government with a full statement of the grounds of his proposals and a summary of the objections (if any) which he has received.(2)The confirming authority may sanction the settlement with or without amendment, or may return it for revision [The confirming authority shall have power to modify any order passed by the Collector on any objection made under section 169] [Added by section 91 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]:Provided that no entry shall be amended, or omission supplied until reasonable notice has been given to the parties concerned to appear and be heard in the matter.(3)After it has been sanctioned by the confirming authority, the settlement record shall be incorporated in the record-of-rights published under sub-section (2) of section 166, and the record-of-rights as so amended shall be finally republished in the prescribed manner and such publication shall be conclusive evidence that the record has been duly made.
