57. Report in local Government after final publication.
- When the record-of-rights of all villages in any local area has been finally published, the Revenue-Officer shall submit a report to the Local Government, containing such particulars as may be necessary in order to enable the Local Government to issue a notification under Section 84(2) of the Chota Nagpur Tenancy Act, 1908.IX. Distribution of copies of the Record-of-Rights to parties Interested
