(1)The Assistant Commissioner shall cause entries to be made in the register in accordance with the findings recorded by him under Section 19, or, if an appeal has been filed under Section 20, in accordance with the decision of the Commissioner on such appeal, and shall cause to be published on the notice board of his office and at a conspicuous place in the city, town or village where the principal office or the principal place of business of the public trust is situate, the entries made in the register.(2)The entries so made shall, subject to the other provisions of this Act and subject to any change recorded under any provision of the Act or a rule made thereunder, be final and conclusive.
