- On the date specified in the notification issued under Rule 40, or on any other date to which the proceedings may be adjourned, the entries which have been made in the khewat and in each khatian shall be read out in the presence of such of the interested parties as are in attendance. If the correctness of any entry other than an entry made in accordance with a decision in a Khanapuri dispute, is questioned, the Revenue-Officer shall dispose of the objection, after local inquiry or otherwise:Provided that if the correctness of a measurement be objected to, and a fresh measurement be demanded, or if a local inquiry is necessary to decide any objection, the Revenue-Officer may require the cost of such re-measurement or local inquiry to be deposited. If it appears from the result of the measurement or local inquiry for which costs have been deposited that the objection was not frivolous or groundless, it shall be open to the Revenue-Officer to refund the costs, or any portion of the cost which he may think fit to refund.
