Section 56(2) in The Chota Nagpur Tenancy Act, 1908
(2)by placing them for public inspection free of charge, during a period of not less than one month at such convenient places as he may determine. If this method be employed a proclamation shall previously be published in each village in the form contained in Schedule VIII informing the landlords and tenants of the place at which the final record of that village will be open to public inspection. A copy of the entries in any record prepared under Section 127 shall also be served upon all persons interested in these entries in the manner prescribed in Rule 3.
