Section 82 in Rules Under the Land and Revenue Regulation
82. Publication of draft record of rights.
- The draft record-of-rights, consisting of the khatian as corrected under rule 81, shall be published by being placed for public inspection free of charge during a period of not less than one month at such convenient place as the Settlement Officer may determine. A proclamation shall previously be published in or near the village informing the landlord or landlords and the tenants and the adhiars of the place at which and the period during which the draft record will be open to public inspection and of the last date on which objections may be filed Notwithstanding anything contained in the proclamation the Settlement Officer may extend the period during which the draft record will be open to inspection and during which objections may be filed
