Section 82C in Rules Under the Land and Revenue Regulation
82C. Publication of final record.
- The Settlement Officer shall publish the final record-of-rights by placing it for public inspection free of charge at the place where the draft record-of-rights was published. A proclamation shall previously be published informing the landlords and tenants and adhiars of the place at which the final record will be opened to inspection and the period, which shall not be less than one month, during which it will be opened to such inspection.
