(1)When the Deputy Collector has made a survey and prepared a record of existing rents and other assets of land under Section 45, he shall publish a notification, in a form to be prescribed by the Board, fixing a day on which he will be present in the village or at a convenient place within limits of distance to be fixed by general or special order of the Board, for the purpose of attesting the survey papers and record of existing rents and other assets.
