(1)The Settlement Officer shall prepare Wajibul-arz or Dastoor Ganwai for each village in the district or other local area under settlement operations.(2)The Settlement Officer shall, subject to rules made under this Act, ascertain and record in each such Wajib-ul-arz or Dastoor Ganwani-(a)all cesses which are still payable by tenants of the village concerned on account of the occupation of land in addition to rent under the appellations by which they are known;(b)the customs in the village concerned in regard to -(i)rights of persons resident therein or holding lands comprised therein in the common land thereof and its produce and in the village site, and(ii)rights to irrigation, rights of way and other easements,(c)any rights, customs or other matters connected with the administration of the village which may be required by rules made under this Act or otherwise by the State Government to be ascertained and recorded in the Wajib-ul-arz or Dastoor Ganwai.(3)When the Wajib-ul-arz or Dastoor Ganwai is ready, the Settlement Officer shall fix a date and time for reading it out to the inhabitants of the village concerned and shall notify such date and time at least seven days before the date so fixed the prescribed manner.(4)On the date and at the time fixed under sub-section (3), the Settlement Officer shall read out or cause to be read out to the Villagers assembled for the purpose the Wajib-ul-arz or Dastoor Ganwai prepared under sub-section (1).(5)If any person raises an objection to anything contained in the Wajib-ul-arz or Dastoor Ganwai while it is being read out under sub-section (4), the Settlement Officer shall record and decide such objection and his decision shall be final.
