(1)The Revenue-officer shall frame his proposals with respect to classes of soils, selected years, prices to be adopted and assessment circles in accordance with the provisions of rules 2, 3, 4 and 14 respectively, as soon as possible after the commencement of settlement operations.(2)The Revenue-officer shall have abstract of his proposals prepared and translated into [Hindi language] [Substituted for 'the language pervailing in the locality' i.e. the language as existed before Punjab amendment of 1966 vide Haryana Notification No. GSR 136/P.A.17/1887/S.60/(1)73 dated 29.11.1973.]. Printed copies of this abstract shall be supplied by post to all Legislators. Organisations of landowners of the area concerned, Sarpanches, Lambardars, non-official members of the [Panchayat Samitis] [Substituted for 'District Board' vide Haryana Notification No. GSR 136/P.A.17/1887/S.60/(1)73 dated 29.11.1973.] and Zila Parishads, representing the said area. A period of thirty days from the date of posting shall be allowed within which they may file objections on all or any of the matters referred to in sub-rule (1) to the Revenue-officers.(3)The Revenue-officer shall take such objection into consideration and forward them, with his views thereon, together with his proposals, through the Commissioner, for the orders of the Financial Commissioner.
