(i)In the notice prescribed in Section 52 of the Act, Canal Deputy Collector or Irrigation Inspector competent to accept the long term agreement, shall specify the date, time and place at which he will hear objections before the agreement is declared to be accepted.(ii)He shall make a summary record of the objections made and his decision on each objections. If he decides that no good cause has been shown against the proposed declaration he shall make an endorsement in Form 11 attached to these rules on the long term agreement declaring that such agreement is final and binding on the permanent holders of all irrigable land to which it relates.
