Section 25 in Bihar Public Irrigation and Drainage Works Rules, 1948
25.
When the register has been prepared and attested in the manner prescribed in these Rules and when the register shall have been arranged and corrected in accordance with the orders which the Revenue Officer may have passed, he shall record a proceeding in which he shall state that attestation of records of the village has been completed, and shall then cause the draft register to be published in the village in the manner provided in Rule 26.
