Section 19(2) in Land Revenue Assessment Rules, 1929
(2)[ [Copies of this abstract shall be supplied by post to all Legislators representing the area concerned, Sarpanches, Lambardars, Organisation of landowners of the said areas and to non-official members of Panchayat Samitis and Zila Parishads and District Board.] [For Haryana read 'Copies of this abstract shall be supplied by post to all Legislators representing the area concerned, Sarpanches, Lambardars, Organisation of landowners of the said areas and to non-official members of Panchayat Samitis' for brackted portion vide Haryana Notification No. GSR 136/P.A.17/1887/S.60/71 dated 29.11.1973.]A period of thirty days from the date of posting shall be allowed within which any revenue-payer or group of revenue-payers or occupancy tenants may make a representation or objection to the proposed assessment to the Revenue-officer.Any such representations or objections shall be considered by the Revenue- officer, who shall forward them with his views thereon, together with the report, to the Commissioner.
