(3)The Statement so prepared along with a public notice shall be published in the village and the Block Office and in such other manner as may be prescribed and such notice shall require the owners of lands under the culturable commanded area of the irrigation work to appear before the Betterment Levy Officer either personally or by an agent at a time and place therein mentioned, such time not being earlier than one month from the date of publication of the notice, and to state -(a)their objection -(i)to the inclusion of lands in the statement as land under the irrigable command of the irrigation work;(ii)to the inclusion of the lands in the statement as land of any specified nature and extent of irrigability; and(b)in respect of payment of betterment contribution, the basis on which they claim that the amount of betterment contribution has to be computed and such statement shall be made in writing and signed by the party or his agent.
