(4)Before submitting his report under sub-rule (3), the Tahsildar shall:-(a)Issue a notice to the bhumidhar concerned at his last known address to show cause why possession of land specified in such notice should not be taken;(b)Cause an announcement to be made by beat of drum in the village where the land is situate calling upon the creditor, if any, to submit their claim in respect of any charge or other encumbrances against the land;(c)Also ascertain whether any Taquavi and other Government dues are outstanding against the bhumidhar on the security of the land in question; and(d)If any objection or claim is submitted to the Tahsildar, he may examine the objector or the claimant and peruse the documents relied upon by the parties, before submitting his report to the Collector.
